PHEKANI DEVI Vs. LALLAN BHAGAT

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This revision application has been filed by the defendant against order dated 19.1.2009 passed by Additional Munsif-IV, Aurangabad, Bihar in Title Suit No. 21/ 1997/65/2006 by which the learned court below has rejected the application of the defendant dated 24.11.2008 for making some rent receipts as exhibits which are already available in the records of the case.

(3.) Learned counsel for the petitioner submits that the consideration of the rent receipts are necessary for the just decision of the case of the defendant. He submits that that rent receipt have been already placed on the "records of the trial court and copy whereof is annexed as Annexure-2 in the present revision application.