DHANESHWAR MAHTO Vs. TILIYA DEVI

JUDGEMENT

(1.) The petitioner, plaintiff in Partition Suit No.25 of 1994 is aggrieved of order dated 22.09.2011 by which his application under Order 7, Rule 14 Civil Procedure Code has been declined.

(2.) The respondents have been validly served and some of them have appeared through Mrs. Chaitali C. Sinha, the learned counsel.

(3.) Partition Suit No.25 of 1994 has been instituted for a decree for partition to the extent of 13 8/9th share for him in schedule B and C properties, 8 Annas share in schedule D property and ^rd share in schedule E and schedule F as well as 1Ath share in schedule G and H properties. In the pending suit after the issues were settled an application for taking copies of Hukumnama, Jamindari revenue receipt etc. was filed on 18.04.2011.