BHASKAR CHANDRA SAHOO Vs. RAJKISHORE SAHOO

JUDGEMENT

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

(2.) Order dtd. 28/1/2023 (Annexure-1) passed by learned Additional Senior Civil Judge, Baripada in C.S. No. 312 of 2017 is under challenge in this CMP, whereby an application to produce the case record in T.S. No.217 of 2002 for confrontation to P.W.1 has been rejected.

(3.) Mr. Bose, learned counsel for the Petitioners submits that C.S. No. 312 of 2017 has been filed for declaration and other consequential relief. T.S. No.217 of 2002 was filed by the present Petitioners for partition. During cross-examination, P.W.1 had deposed at para-19 as under: