MADHURI DEVI Vs. PRADEEP KUMAR SINGH

JUDGEMENT

(1.) This writ petition is under Article 227 of the Constitution of India whereby and whereunder the order dated 22.06.2019 passed in Civil Appeal No.19 of 2018 by District Judge-II, Deoghar is under challenge by which petition dated 29.05.2019 filed under Order XLI Rule 27 of CPC, by which separate list of documents along with leave petition to bring the said documents on record, has been rejected.

(2.) The brief facts of the case of the petitioners as per the pleadings made in the writ petition is that a partition suit has been filed being Title Partition Suit No.65 of 1989 for a decree declaring that the registered Sale Deed No.2355 dated 23.07.1988 executed by the defendant No.1 in favour of the defendant No.2 is void, illegal, inoperative and not biding upon the plaintiffs and they are entitled to buy off the defendant No.2 on payment of the half price amount 2 to Rs.23,900/- and to obtain possession over the suit premises after evicting the defendant No.1 or anyone or anybody on his behalf.

(3.) The said suit on contest has been decreed vide judgment dated 28.02.2018 wherein it has been ordered that the Sale Deed No.2355 dated 23.07.1988 is a registered document under the Indian Registration Act, 1908.