MANJRI DEVI Vs. GOPAL YADAV

JUDGEMENT

(1.) The instant civil miscellaneous petition has been filed by the plaintiffs/petitioners being aggrieved by the order dtd. 14/2/2025 passed in Original Partition Suit No. 61 of 2017 by learned Civil Judge (Sr. Div.)-II, Bermo at Tenughat.

(2.) It is submitted by the learned counsel on behalf of the petitioners that original panchnama dtd. 29/3/2016 had been filed and was sought to be proved by P.W.-3, who was examined on 18/9/2024. The document was to be proved formally as per Sec. 47 of the Evidence Act, and there was no prayer for admitting the said document as a public document and marked as exhibit. Despite this, the document has been refused to be marked as exhibit by stating that it was not a public document.

(3.) On perusal of the impugned order, it appears to be cryptic and non-speaking order.