IMRAJ ALI MOLLA Vs. MADAN MOHAN SAHA

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is directed against an order dated 6th April, 2010 passed by the Learned 13th Additional District Judge at Alipore, in Misc. Appeal No. 472 of 2007 reversing the order passed by the Learned Trial Judge on 9th October, 2007 in Title Suit No. 834 of 2007 at the instance of the plaintiff/petitioner.

(2.) Heard Mr. Ray Chowdhury, learned Senior Counsel, appearing for the plaintiff/petitioner and Mr. Mitra, learned Senior Counsel, appearing for the defendants/opposite parties.

(3.) Considered the materials on record including the impugned order.