SONIA DEVI Vs. KEDAR RAJAK

JUDGEMENT

(1.) Heard learned counsel for the plaintiffs/petitioners and learned counsel for the respondents.

(2.) Instant petition has been preferred under Article 227 of Constitution of India for quashing the impugned order dtd. 9/2/2023 (Annexure-3) passed by learned Court of Civil Judge-III (Senior Division), Jamtara, in Original Suit No.26 of 2013, whereby and whereunder, learned court below has dismissed the application dtd. 4/2/2023 of the defendants/petitioners praying for admitting and marking the document as exhibit (certified copy of voter list) as a public document requiring no formal proof and material piece of evidence for just decision of the suit.

(3.) Petitioners/plaintiffs have filed aforesaid Original Suit claiming following reliefs: