OREM CHAND ROY Vs. BINOY BHATTACHARJEE

JUDGEMENT

(1.) Mr. Biswas, learned Counsel for the petitioner files affidavit-of-service together with the notice as well as the envelope containing acknowledgement due card bearing endorsement "not claimed" by the postal department.

(2.) None appears on behalf of the opposite parties.

(3.) This revisional application has been filed by the petitioner Prem Chand Roy praying for setting aside the Order dated 12th July, 2006 passed by the learned Civil Judge, Junior Division, Barrackpur in Title Suit No. 198 of 2004.