GYANWATI DEVI Vs. SHAYM NANDAN TIWARI

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed against the order dated 26.6.2009, passed in Title (Declaration) Suit No. 40 of 2006, passed by learned Subordinate Judge-VII, Deoghar, rejecting the petition filed by the plaintiff/petitioner for calling for the certified copy of the documents mentioned in the petition dated 23.6.2009 from other case i.e. Title ( P) Suit No. 100 of 2005 and returning them after marking their copies as exhibits.

(3.) It is submitted that it is true that there was delay and further evidence will be required to be taken but for proper adjudication of the case, it is necessary that such documents are marked as exhibits.