BILLI MAHANT Vs. ROOPA MAHANT CHELA KRISHNA MAHANT

JUDGEMENT

(1.) The present revision petition under Article 227 of the Constitution of India has been filed for setting aside the orders dtd. 13/2/2014 and 24/12/2015 whereby the Trial Court closed the evidence of the petitioner by order and further did not allow the petitioner to tender the affidavit of Billi Mahant as RPW1/A in rebuttal evidence.

(2.) The brief facts relevant to the present lis are that the plaintiffpetitioner filed a suit for declaration to the effect that writing dtd. 25/10/2010 propounded by the defendant-respondent is illegal, null and void and ineffective qua the rights of the plaintiff-petitioner.

(3.) On the basis of the pleadings, the following issues were framed by the Trial Court :