NILIMA BHATTACHARJEE Vs. SISIR RANJAN DE

JUDGEMENT

(1.) The present revisional application Under Article 227 of the Constitution of India is directed against the order dated 20th January, 2007, passed by the learned Civil Judge (Junior Division), Barrackpore, North 24 -Parganas, in connection with Title Execution Case No. 5 of 2006, which was filed for execution of the decree dated 23rd December, 1960 passed in Title Suit No. 161 of 1958.

(2.) From the materials on record it could be gathered that the learned Civil Judge (Junior Division), Barrackpore while passing the impugned order issued direction upon the present Petitioner to file some documents relating to original decree passed in Title Suit No. 161 of 1958 as also some other connected documents concerning the second appeal decided by the Hon'ble Division Bench of this Court and was pleased to stay the T. Exe. Case No. 5 of 2006/T. Exe. 73 of 1970.

(3.) Being aggrieved by and dissatisfied with the impugned order dated 20th January, 2007, the present Petitioner has come up before this Court praying for setting aside the said order and for obtaining the appropriate redress.