KASHI NATH SHAW Vs. HAZI ABUL RAZZAQUE

JUDGEMENT

(1.) The petitioner before this Court is a tenant in a suit for eviction and is aggrieved by the order dtd. 2/12/2022 passed by Learned 5th Bench Small Causes Court, Calcutta in Ejectment Suit No.179 of 2007 rejecting application filed by the petitioner for addition of party. The case of the petitioner before the Learned Court below may be summed up thus:-

(2.) The plaintiff/opposite party filed objection to the petition under Order 1 Rule 10(2) of C.P.C. By order dtd. 2/12/2022 Learned Trial Court was pleased to reject the petition under Order 1 Rule 10(2) C.P.C filed by the petitioner on contest.

(3.) The petitioner being aggrieved by the order dtd. 2/12/2022 passed by Learned Trial Court has come up with the present application.