KALPANA PAUL Vs. JYOTI BHUSAN DHAR

JUDGEMENT

(1.) This petition was filed by the original defendants to challenge an order dated 09.04.2019 passed by the learned Civil Judge (Sr. Division), Agartala, West Tripura.

(2.) Brief facts are as under:

(3.) The respondent who was the plaintiff had been instituted Title Suit No.54/2016 before the Civil Court. Pending such suit he moved an application dated 19.11.2016 seeking permission to withdraw the suit with a liberty to file fresh one because of certain intervening developments. Despite opposition from the defendants his application was allowed by the trial Court by an order dated 19.11.2016. The petitioners challenged the said order before this Court. Learned Single Judge vide an order dated 21.08.2017 directed as under: