UTTAM KUMAR SAHA Vs. MUKTI SAHA

JUDGEMENT

(1.) This application is directed against the judgment and order dated May 22, 2006 passed by the learned Additional District Judge, First Court, Siliguri in Civil Revision No.2 of 2005 thereby affirming the order no.148 dated March 14, 2005 passed in Misc. Case No.49 of 1991 arising out of the Title Suit No.65 of 1985.

(2.) The short fact is that the plaintiff/opposite party filed a suit for declaration of title over the suit property and for recovery of possession thereof against her uncle, Narayan Ch. Saha (since deceased) and others before the learned Assistant District Judge, Siliguri in the year 1985. In that suit, the defendants contested by filing the written statement denying the material allegations made in the plaint and they have specifically stated that the deed of gift executed in favour of the plaintiff was cancelled by executing a deed of revocation and accordingly, they prayed for dismissal of the suit. At the time of hearing of the suit, the petitioner became ill and as a result the suit was decreed ex parte on April 27, 1991. Thereafter, the petitioner preferred an application under Order 9 Rule 13 of the C.P.C. for setting aside the decree. While the father of the petitioner was proceeding with that misc. case under Order 9 Rule 13 of the C.P.C., he died on November 6, 1993. Thereafter, the petitioner filed an application for substitution on the ground that he is the adopted son of late Narayan Ch. Saha and so he be substituted in place of the deceased petitioner. That application was rejected by the order dated March 14, 2005. Against such order of rejection, the petitioner filed a civil revision no.2 of 2005 which was also rejected on contest by the order impugned. Being aggrieved, this application has been preferred.

(3.) Upon hearing the learned Advocate of both the sides and on perusal of the materials on record, I find that the application under Order 22 Rule 3 of the C.P.C. filed by the petitioner was treated as a Misc. Case No.49 of 1991. In that misc. case, strong objection was raised by the plaintiff stating, inter alia, that the petitioner is not at all an adopted son of late Narayan Ch. Saha. In fact, the heirs of Late Narayan Ch. Saha have not been included in the application for substitution. The names of the heirs have been stated in the objection filed by the plaintiff. The deed of adoption is false and so it should not be considered. Upon consideration of the same, the learned Civil Judge (Junior Division) has rejected the said application under Order 22 Rule 3 of the C.P.C. During the course of hearing, it is pointed out by the learned Advocate for the opposite party that the petitioner preferred a revisional application being civil revision no.2 of 2005 which was also rejected by the order dated May 22, 2006. It is also pointed out that the misc. case under Order 9 Rule 13 of the C.P.C. filed by the petitioner has been disposed of and in support of such contention, the plaintiff/opposite party has filed affidavit-in-opposition.