LAKSHMI SINGH Vs. ALAKHRANI DEVI

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged those parts of the order dated 29.7.2009 passed by the Sub Judge-II, Palamau at Daltonganj in Title Suit No. 26 of 1991, whereby petitions dated 18.2.2009 and 5.3.2009 filed by the petitioner for bringing certain documents on records by marking exhibits has been rejected.

(2.) It is submitted by learned counsel for the petitioner that the petitioner had no knowledge about the documents sought to be exhibited and that they are necessary for proper adjudication of the case and, therefore, in the interest of justice, the said petitions should have been allowed.

(3.) It appears that the defendant/petitioner filed a petition on 18.2.2009 saying that certain documents were found locked in a box which are related with the suit but the petitioner had no knowledge of the same; and, therefore, they could not be filed earlier; and that the documents are thirty years old and, therefore, they acquired the status of public documents. Another petition was filed by the petitioner dated 5.3.2009 for marking certain other documents as exhibits, on the similar ground.