RAMESH KUMAR KEJRIWAL Vs. MAHESH KUMAR KEJRIWAL

JUDGEMENT

(1.) The present application has been filed seeking review of the judgment and order dated August 5, 2021 passed in C.O. No.1201 No. of 2021, which was passed in presence of counsel for the revisionist- petitioners and opposite party no.1 (present review applicant no.1).

(2.) By the order under review, C.O. No.1201 was allowed on contest, thereby setting aside the order impugned therein and rejecting the plaint of Title Suit No.13 of 2019 pending in the court of Civil Judge (Senior Division), at Uluberia, District Court, Howrah. Consequentially, the application filed by the review applicants, who were the plaintiffs in the suit, under Order XXIII Rule 1 of the Code of Civil Procedure was rendered infructuous and also dismissed.

(3.) The review applicants, who were opposite parties in the revisional application, had filed a suit bearing Title Suit No.13 of 2019 following Reliefs: