GOURANGA CHANDRA DEY Vs. MAYA GHOSH

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is directed against an order dated 7th July, 2009 passed by the learned Civil Judge (Junior Division), 3rd Court at Sealdah in Title Suit no.182 of 2004 by which the plaintiffs prayer for local investigation was rejected by the learned Trial Judge. The plaintiff is aggrieved by the said order. Hence, the instant application has been moved before this Court.

(2.) Heard Mr. Banerjee, learned Senior Counsel appearing for the petitioner and Mr. Roy Chowdhury, learned Senior Counsel appearing for the opposite party. Considered the materials on record including the impugned order.

(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.