MAHESH KUMAR GOYAL (AGARWAL) Vs. JAGANNATH PODDAR

JUDGEMENT

(1.) This writ petition has been field against the order dated 29.4.2009 passed by the learned 2nd Additional District Judge at Chaibasa in Eviction Appeal No. 1 of 2006.

(2.) Mr. Sinha, appearing for the petitioner submitted that a petition was filed on behalf of the petitioner under Order XLI Rule 27 of the Code of Civil Procedure for marking the postal rent receipts as Exhibits which were marked as Ext. 'Y' series for identification in the trial court.

(3.) Mr. Arvind Kumar Sinha, appearing for respondent No. 1 submitted that petition filed on behalf of the petitioner dated 19.3.2009 was rightly rejected with certain observations and therefore there is nothing wrong in the order.