MAYA DEBNATH Vs. UTTAM SARKAR

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the Order no.10 dtd. 23/2/2021 passed by the learned Civil Judge (Junior Division), Tehatta, Nadia in Pre-emption Case No.7 of 2019, present revisional application has been preferred.

(2.) By the impugned order, the learned court below allowed the petitioners/opposite parties to deposit the consideration amount along with compensation amount in a pre-emption case filed by the opposite party/preemptor at a subsequent stage of proceeding.

(3.) The petitioner submits that the petitioners/opposite parties filed the aforesaid Pre-emption Case No.7 of 2019 and along with the said petition, disputed the actual consideration money passed during transfer and accordingly filed a petition for exempting the petitioner for filing consideration money mentioned in their deed, till assessment of actual valuation by the court. The opposite parties/petitioners herein appeared in the said case and filed written objection to the statements so contained by the petitioner and denied all material allegations. Learned court below upon consideration of preemptors' aforesaid petition along with the objection filed by the opposite parties/petitioners herein passed the impugned order on February 23, 2021 by allowing the opposite party herein/petitioners to deposit the consideration amount along with compensation amount in connection with such prayer for preemption.