- (1.) The admissibility of an unregistered agreement of tenancy in perpetuity into evidence was challenged by the plaintiff before the learned Trial Judge. The learned Trial Judge refused to admit the said document into evidence by accepting the contention of the plaintiff.
(2.) The defendant is aggrieved by the said order. Hence, he has filed this application under Article 227 of the Constitution of India before this Court.
(3.) Heard Mr. Das, learned Advocate for the petitioner and Mr. Bhattacharya, learned Advocate appearing for the opposite party. Considered the materials on record including the impugned order.;