- (1.) The case is taken up through Audio/Video conferencing.
(2.) The present writ petition has been filed for quashing the three orders i.e. dated 13.07.2018 (Anneuxre-6 to the writ petition) passed by the Civil Judge (Sr. Div.)-III, Hazaribagh, dated 21.04.2015 (Annexure-5 to the writ petition) passed by the Senior Civil Judge-IV, Hazaribagh and dated 08.08.2012 (Annexure-4 to the writ petition) passed by the Civil Judge (Sr. Div.)-V, Hazaribagh in T. S. No. 68 of 2004 whereby the learned Courts below have rejected the petitioners' prayer to adduce secondary evidence i.e. photocopy of 'Batwaranama'.
(3.) The factual background of the case, as stated in the writ petition, is that the plaintiff (the respondent No.1) instituted T. S. No. 68 of 2004 in the Court of the Sub-ordinate Judge-I, Hazaribagh seeking the following reliefs:- "A. That by an adjudication the title of the plaintiff with respect to Schedule C land be declared. B. That by an adjudication it be declared that the sale deed No. 1715 dated 31.01.2001 executed by Bateshwar Narain Singh in favour of Bibi Nashiman is null and void, inoperative and not binding upon the plaintiff. C. That the cost of the suit be also awarded to the plaintiff. D. Any other relief or reliefs deem fit and proper be also passed in favour of the plaintiff." ;