RAM LAKHAN DASOUNDHI Vs. BADRI NATH ROY

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the petitioner as well as the Opposite party nos.1 to 5.

(2.) This petition has been filed for quashing of the order dtd. 4/12/2023 whereby the petition filed under Order VIII Rule 1A CPC in Original Suit No.79 of 2017 has been rejected by the learned court.

(3.) Learned counsel for the petitioner submits that the documents are necessary for deciding the partition suit. He submits that the petitioner and defendants are own brothers and gift deed, photocopy of the affidavit and the deed of agreement has been sought to be brought on record and the learned court has been pleased to reject the same.