DULARCHAND RAI Vs. DEO PUJAN RAI

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This application under Article 227 of the Constitution of India has been filed by the plaintiff (petitioner) to set aside the order dtd. 1/11/2018 passed by learned Munsif-1, Chapra in Title Suit No. 33 of 2007 whereby he has rejected the prayer of the petitioner to mark certified copy of the death register as exhibit in the suit.

(3.) The facts, as stated in the application, are as under :-