DHURUBA CHARAN SAHOO Vs. RABINDRANATH SAHOO

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Petitioner in this CMP seeks to assail the order dtd. 14/7/2022 (Annexure-7) passed by learned Civil Judge (Senior Division), 2nd Court, Cuttack in C.S. No.12 of 2005-I, whereby he allowed an application to exhibit the certified copy of the trace map attached to the Registered Agreement No.1346 dtd. 24/8/1998.

(3.) Mr. Patnaik, learned counsel for the Petitioner submits that C.S. No.12 of 2005-I has been filed for right of easement. During cross-examination of D.W.1, he has categorically stated as under: