Narendra Nath Tiwari, J. - (1.) In this writ petition, the Petitioners have prayed for setting aside the order dated 16th June, 2011 passed by learned Sub Judge II, Deoghar in Title Suit No. 318 of 1997, whereby learned Sub Judge has rejected the Petitioner's leave to bring some documents on record.
(2.) It has been stated that the documents sought to be brought on record were mentioned in their written statement filed in the year 1990. The documents are the certified copies of the public documents and no formal proof is required. It has been stated that the said documents are very crucial piece of evidence for the Defendants, as they form the very piece of their defence. It has been submitted that the suit is still pending and it would not consume additional time if the documents are accepted and admitted in evidence.
(3.) I have heard learned Counsel for the Petitioner and perused the impugned order.;