JITENDRA PRASAD MAHTO Vs. NIRMAL MAHTO

JUDGEMENT

(1.) The instant petition under Article 227 of the Constitution of India is directed against the order dtd. 29/11/2013 and 18/4/2023 passed by the Addl. Civil Judge (Jr. Div.)-VIII, Hazaribag in Title Suit No.28 of 2008 namely, "Certificate of Auction Sale of Land", whereby and whereunder, the petition was filed dtd. 17/11/2022 praying therein for marking one document as contained in serial no.5 of the list dtd. 12/8/2009 exhibited.

(2.) The said petition has been rejected vide impugned order against which the present petition has been filed invoking the jurisdiction conferred to this Court under Article 227 of the Constitution of India.

(3.) It has been contended on behalf of the petitioner that the document as contained in serial no.5 of the list dtd. 12/8/2009 could not be marked as exhibit which is the certified copy of the auction certificate in case no.508/1918-19 and as such, the said document is having bearing in deciding the said suit and as such, the prayer has been made to mark the said document as exhibit.