MADAN MOHAN BISWAS Vs. KARTICK CHANDRA BISWAS

JUDGEMENT

(1.) None for the opposite parties even on the third call in the second half. Affidavit of service filed in Court today be kept with the record.

(2.) This revisional application is directed against the judgment passed by the Ld. Additional District Judge, 5th Court, Nadia in Misc. Appeal No. 27 of 2010 on 24.06.2013.

(3.) In dismissing the said Appeal through the impugned judgment, the Ld. Appellate Court had upheld the decision of the Ld. Civil Judge (Junior Division), 2nd Court, Ranaghat in Misc. Case No. 18 of 2005, which had been pronounced in relation to an application for pre-emption filed by the present petitioner under section 8 of the W.B.L.R. Act.