SHERINA YASMIN Vs. SHIBSANKAR MANNA

JUDGEMENT

(1.) The matter although has appeared in the list for 'Extension of Interim Order' but by the consent of the parties, the revisional application is taken up for final disposal.

(2.) The instant revisional application under Article 227 of the Constitution of India is at the instance of the defendants/appellants and is directed against the order no.20 dated February 10, 2020 passed by the additional District Judge Chandernagore, District: Hooghly in Title Appeal No. 51 of 2017.

(3.) The plaintiff/opposite party in the year 1989 filed a suit for declaration of title, injunction and recovery of possession. The said suit was subsequently transferred from the Court where it was originally filed to the Additional Court of learned Civil Judge (Junior Division) Chandernagore and was renumbered as Title Suit No. 1255 of 2014.