LAWS(CAL)-2023-8-70

JHARNA RATH Vs. RABINDRANATH BAR

Decided On August 25, 2023
Jharna Rath Appellant
V/S
Rabindranath Bar Respondents

JUDGEMENT

(1.) The petitioner before this Court is a defendant in a suit for partition and is aggrieved by the judgment and order passed by the Learned Additional District and Sessions Judge Fast Track 2nd Court Contai Purba Medinipore in Miscellaneous Appeal No. 05 of 2019, thereby affirming the order dated March 11, 2019, passed by the Learned Civil Judge (Senior Division) 1st Court Contai, Purba Medinipur in Title Suit No. 1018 of 2018.

(2.) The main case of the plaintiff/opposite party no-1 in the suit is as follows:

(3.) The petitioner/defendant appeared in the said suit by contesting the same by filing written statement.