NARAYAN LOHAR Vs. PERMAN SINGH

JUDGEMENT

(1.) This writ petition has been filed against the order dated 29.7.2009 passed by the learned Munsif, Ranchi in Title Suit No. 46 of 2002 rejecting the petition dated 18.7.2009 filed on behalf of the defendant-petitioner to expunge the endorsement on the exhibit mark made on the documents of the plaintiff, except five rent receipts and one certified/true copy of sale deed which has been rejected.

(2.) It is submitted by Mr. Atanu Banerjee, appearing for the petitioner that it is not clearly stated in the evidence of P.W. 4 that the sale deed dated 3.6.1981 is marked as exhibit. He further submitted that only the Malguzari receipts were made exhibits and others were not made exhibits as they were not proved at the time of examination of P.W. 1.

(3.) After considering the objections raised on behalf of the petitioner regarding marking of exhibits, the court has rejected the said objection by giving cogent reasons. I am not inclined to interfere with the impugned order in exercise of my supervisory jurisdiction under Article 227 of the Constitution of India.