MUNI DEVI Vs. KAMAL SINGH

JUDGEMENT

(1.) The present C.M.P. has been filed for quashing/setting aside the order dtd. 8/12/2021 (Anneuxre-7 to the writ petition) passed by the Civil Judge (Sr. Division)-I, Dhanbad in Original Suit No. 78 of 2018 whereby the petition dtd. 7/9/2021 filed on behalf of the plaintiffs/petitioners under Ss. 63 and 65 of the Indian Evidence Act, 1872 (in short, "the Act, 1872") for taking documents in question as secondary evidence, has been rejected.

(2.) Heard learned counsel for the petitioners and perused the content of the C.M.P. including the impugned order dtd. 8/12/2021 passed by the Civil Judge (Sr. Division)-I, Dhanbad in Original Suit No. 78 of 2018.

(3.) It appears that the plaintiffs/petitioners produced photocopies of Khata No.- 02 and Khata No.-07 of Mouza Pipratand No. 91 as well as certificates dtd. 26/2/2020 and 9/9/2016 issued by the Record Room, Dhanbad Collectoriate before the court below and sought to exhibit the same as secondary evidence.