MITHILA DEVI Vs. SHANKAR MAHTO

JUDGEMENT

(1.) Petitioner before this Court is plaintiff-appellant in lower court. She has filed this writ application for quashing the order dated 18.09.2014 passed in Eviction Appeal No. 16 of 2012 whereby and whereunder the court below refused to admit the documents filed by the petitioner under Order 41, Rule 27 of Code of Civil Procedure.

(2.) Heard learned counsel for the petitioner and perused the record.

(3.) This petitioner filed an Eviction Suit No. 4 of 2005 against the respondent for his eviction which after trial was dismissed. Thereafter, the aforesaid Eviction Appeal No. 16 of 2012 was filed. During the pendency of said appeal, the petitioner filed two certified copies of registered sale deeds dated 02.07.1991 bearing Deed Nos. 2263 and 2265 and prayed to admit these documents in evidence.