BANSHIDHAR BADAJENA Vs. SMT. PITAMBARI PATRA

JUDGEMENT

(1.) PLAINTIFF in O.S. No. 24 of 1978 Class -III in the court of the Subordinate Judge, Bhubaneswar, is the Petitioner challenging the order dated 9 -4 -1980 refusing the prayer of the Petitioner to give him an opportunity to call for the documents from the Municipal Office, Bhubaneswar and to prove the same.

(2.) SUIT is for specific performance of contract based on agreement dated 4 -9 -1976. Allegation in the plaint is that Defendant executed the same after receiving an advance of Rs. 15,000/ - from the Plaintiff to sell a piece of land in Mouza -Baragara as detailed in the plaint Schedule.

(3.) PLAINTIFF has examined two witnesses including himself and closed his case Defendant examined herself as D.W. 1 and closed her case.