BELA MONDAL Vs. BADRESAMAN KHAN

JUDGEMENT

(1.) HEARD the learned Counsel for both the parties.

(2.) THIS revisional application is directed against the order dated 8. 2. 2005 passed by the learned First Appellate Court in Title Appeal no. 11 of 2003 allowing the prayer of the appellants for producing barga certificates in evidence under Order 41 Rule 27 read with Section 151 of C. P. C.

(3.) DURING pendency of the hearing of the said title appeal before the learned First Appellate Court, the appellants filed such application under order 41 Rule 27 for accepting two barga certificates in their favour on the grounds that those barga certificates were deposited with the bank and the same could not be produced earlier.