NATABAR DALAI Vs. MAMI KALIA

JUDGEMENT

(1.) HEARD

(2.) IN this writ petition, defendant No. 1 of Title Suit No. 460 of 1998 of the Court of Civil Judge (Jr. Division), Nimapara challenges to the order passed by that Court on 22.9.2003 in rejecting the application filed by defendant No. 1 for acceptance of two documents as evidence and to mark them as Exhibits on his behalf.

(3.) LEARNED counsel for the petitioner states that, keeping in view the nature of the dispute the aforesaid two documents are relevant to be considered. He states that both the documents being public documents, there could not have been objection for accepting them in evidence for being marked as Exhibits. In support of his contention, Mr. R. K. Mohapatra, learned counsel for the petitioner refers to and relies on the ratio in the cases of Biswanath Satpathy and Ors. v. Subarna Dibya and Anr., AIR 1975 Orissa 89; Property Association of Baptist Churches Private Limited and Anr. v. State of Orissa and Ors., 1984 (1) OLR 164, and Shikari Charan Patra v. Basanti Bewa and Ors., 1984 (1) OLR 946.