- (1.) This writ petition has been filed for quashing the order dated 25.8.2009 passed by the Munsif, Gumla in Title Suit No. 16 of 2002, by which, the order dated 4.7.2006, closing the evidence of the plaintiffsrespondents no. 1 and 2, has been recalled.
(2.) Mr. S.K. Sharma, learned counsel appearing for the petitioners, submitted that the learned court below has allowed the plaintiffsrespondents to adduce evidence at the belated stage.
(3.) It appears that the learned court below has allowed the prayer in the interest of justice. The parties are aboriginals.;