Patna High Court - Orders
Ramji Prasad Singh vs Meena Devi & Ors on 16 August, 2016
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court C.Misc. No.69 of 2016 (3) dt.16-08-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.69 of 2016
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Ramji Prasad Singh
.... .... Appellant/s
Versus
Meena Devi & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Rajeev Ranjan
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
SAHOO
ORAL ORDER
3 16-08-2016Heard learned counsel, Mr. Rajeev Ranjan, appearing for the petitioner.
2. Perused the order dated 06.02.2016 passed by the learned A.D.J.-IV, Vaihali at Hajipur in T.A. No. 18 of 2000, whereby, the court below has allowed the application under Order 41 Rule 27 C.P.C. on the ground that the probate certificate, which is sought to be adduced as an additional evidence in title appeal, is a document, which could not have been produced by the appellant during the trial as the certificate has been granted in the year 2012.
3. In view of the finding of the court below, I do not find any error in the order passed by the court below. As such, this civil miscellaneous is dismissed.
(Mungeshwar Sahoo, J) brajesh/-
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