PRAFULLYA GOSWAMI Vs. LAKHAN GOSWAMI

JUDGEMENT

(1.) Petitioners are the defendants and are aggrieved by the order dtd. 12/2/2024 (Annexure-5) passed by learned Civil Judge (Sr. Div.)-I, Jamtara in Original Suit No.59 of 2015 by which the petition filed under Order VIII, Rule 1A (3) CPC seeking leave of Court to adduce into evidence certain documents on behalf of the defendants just after the evidence of the plaintiff has been dismissed.

(2.) It is submitted by learned counsel for the petitioners /defendants that the documents which the party(s) seeks to bring on record are all public documents and could not be filed along with the written statement as they were misplaced and could not be traced earlier.

(3.) The documents as per the list are as under :-