ARATI DAW Vs. PRADIP ROY CHOWDHURY

JUDGEMENT

(1.) This revisional application is directed against the judgment and order dated 16th July 2001 passed by the learned Additional District Judge, 13th Court, South 24-Parganas, Alipore in Miscellaneous Appeal No. 417 of 2000. The facts of the case disclose a shocking state of affairs amounting to fraud on Court resulting in the purported sale of a valuable three-storied building in a posh area of the city of Calcutta for a paltry sum of Rs. 12,000/- only to the decree holder who also happened to be the lone bidder.

(2.) The learned Additional District Judge by the said impugned order dated 16th July, 2001 condoned the delay in filing the application and sent the matter back on remand to the trial Court with the specific direction to re-hear the case on merits and to dispose of the same as expeditiously as possible after giving opportunity of hearing to the respective parties.

(3.) Certain relevant facts in relation to this proceeding are briefly summarised as hereunder: