D.G.R. Pathak, J. - (1.) Petitioners in this application have prayed for quashing the order dated 23.4.2008 passed by the Sub Judge, Dhanbad, in Title Suit no.278 of 2001 whereby the learned court below has refused to allow the petitioners for marking certified copy of the sale deed no 8242 dated 21/5/19958 produced by the respondents, as an Exhibit.
(2.) Heard the counsel for the petitioners and the respondents.
(3.) It is submitted on behalf of the petitioners that the learned court below without assigning reasons has refused the petitioners' prayer for introduction of the document which was initially produced by the respondents/plaintiffs themselves and on which the petitioner defendants would also rely. The same could have been accepted in evidence and marked as Exhibit in the case, on admission.;