RUKSHNA PARVEEN & ORS. Vs. AHMED HUSSAIN

JUDGEMENT

(1.) Liberty is given to the learned advocate appearing on behalf of the appellant to correct the defects as mentioned in the Memorandum of Appeal by today.

(2.) Instead of hearing the application, by consent of the parties the appeal is take up for hearing treating the same as on day's list and the same is disposed of in the following manner:

(3.) This appeal is directed against an order dated 8th December, 2011, passed by the learned Judge, 12th Bench, City Civil Court, Calcutta, in Title Suit No. 701 of 2006 whereby the learned Trial Court was pleased to hear out the three pending petitions which were filed by the defendant/appellant. One of such petition is instituted under Order 40 Rule 1 and 2 read with Section 151 of the Code of Civil Procedure and the other application has been filed under Order 39 Rule 1 and 2 read with Section 151 of the Code of Civil Procedure and the third application is a recalling petition.