SUBHASH DEB BARMAN Vs. SIKHA GHOSH

JUDGEMENT

(1.) The revisional application under Article 227 of the Constitution of India is directed against the Order No. 154 dated February 03, 2018 passed by the 4th Court of learned Civil Judge (Junior Division) Sealdah, District. 24 Parganas (North) in Miscellaneous Case No. 16 of 2005 arising out of Title Suit No. 501 of 1989.

(2.) The predecessor-in-interest of the petitioner and the opposite party nos. 7, 8, 9 and 10 filed a suit for eviction being Title Suit No. 501 of 1989 in the 4th Court of learned Civil Judge (Junior Division) Sealdah, District. 24 Parganas (North) against the predecessor-in-interest of opposite party nos. 4, 5 and 6.

(3.) In the said suit one Anjali Ghosh, the predecessor-in-interest of the opposite party nos. 1, 2 and 3 filed an application under Order I Rule 10 of the Code of Civil Procedure (hereinafter referred to as 'the Code') for being added as defendant. The learned Trial Judge by an order dated February 12, 1999 allowed the said application thereby adding the said Anjali Ghosh as the second defendant in the said suit.