(1.) This revisional application under Sec. 115 of the Code of Civil Procedure is at the instance of Plaintiffs in a suit for declaration and injunction and is directed against Order No. 690 dated January 30, 1991, passed by the learned Munsif, 2nd Court, Ali pore, District South 24 -parganas in Title Suit No. 507 of 1956 thereby allowing an application under Order 1 Rule 10(2) of the Code of Civil Procedure filed by the opposite party No. 1.
(2.) In the suit, Plaintiffs prayed inter alia, for declaration that a registered Deed of Arpannama dated August 10, 1953 was invalid and the earlier registered Deed of Arpannama dated August 19, 1937 was subsisting and also for administration of the debottar estate.
(3.) On contested hearing, the learned trial Judge dismissed the suit holding that by subsequent execution of the deed of 1953, the earlier Arpannama of 1937 stood cancelled.