SHEKHAR CHANDRA GHOSH Vs. SANKAR CHANDRA GHOSH

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Leave granted.

(3.) This appeal is filed against the Judgement and order dated 28-2-2002 passed by the High Court at Calcutta in Civil Order No. 1496 of 2001. By the impugned Judgement and order, the High Court set aside the Judgement and order passed by the trial court rejecting the petition under Order 14 Rule 2(b) and Order 7 Rule 11(d) of the Code of Civil Procedure and directed the trial court to decide the preliminary issue as to the maintainability of the suit in the light of the observations made in the judgment. That order is challenged by filing this appeal.