SHRI DHANANJAYA ROHIDAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This petition challenges the order dated 09.02.2017 passed by the learned District Judge, Jharsuguda in R.F.A. No. 09 of 2013. By the said order, the lower appellate court rejected the application of the petitioner under Order 41, Rule 27 Civil Procedure Code for admitting certain documents as additional evidence.

(2.) The petitioner as plaintiff instituted C.S. No. 77 of 2009 in the court of learned Civil Judge (Senior Division), Jharsuguda for declaration of right, title and interest and confirmation of possession impleading the opposite parties as defendants. The suit was dismissed. He filed R.F.A. No. 09 of 2013 in the court of learned District Judge, Jharsuguda. In the appeal, an application under Order 41, Rule 27 Civil Procedure Code has been filed to admit certain documents as additional evidence. The same has been rejected.

(3.) Heard Mr. Ras Bihari Mohapatra, learned counsel for the petitioner and learned Additional Standing Counsel for the State.