SUMITA DEVI Vs. BANESHWAR RAI

JUDGEMENT

(1.) Heard, learned counsel for the parties. The plaintiffs are the petitioners who filed the suit for declaration of title and recovery of possession with respect to the schedule property and are aggrieved by the order dtd. 20/5/2025 passed in Title Suit No. 22/2014 by which learned Trial Court has refused to admit into evidence the documents produced on behalf of the plaintiffs at the stage of argument.

(2.) List of following documents was filed by the plaintiff:

(3.) It is argued that these documents are relevant to rebut the pleading and evidence led on behalf of the defendants regarding the parentage of Matku Rai from whom the defendant's claim title. It is argued that learned Trial Court has dismissed the petition only on the ground of delay in filing the petition. It is contended that nowhere it has been stated in the impugned order that the concerned documents were not relevant, but the same were rejected on the ground that the trial was at its penultimate stage.