SUBHAS KHAN Vs. PROVASH KHAN

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is directed against an order dated 22nd December, 2009 passed by the learned Civil Judge, Junior Division, Fifth Court at Howrah, in Title suit No. 171 of 2009 by which the defendants' application for local inspection was allowed by the learned Trial Judge, at the instance of the plaintiff/petitioner.

(2.) Heard the learned Advocates of the parties, considered the materials on record including the order impugned.

(3.) Let me now consider as to how far the learned Trial Judge was justified in passing the impugned order in the facts of the instant case.