ADITI GHOSH Vs. O K INDUSTRIES

JUDGEMENT

(1.) In these two applications filed under Article 227 of the Constitution of India the judgment and order dated 21st December, 2010 passed by the Learned 7th Civil Court (Junior Division) in Title Suit no.125 of 2010 in the matter of M/s. O.K. Industries Vs. Aditi Sadhukhan & Anr. along with judgment and order dated 26th September, 2011 passed by the Ld. 2nd Additional District Court, Howrah in Misc. Appeal no.8 of 2011 in the matter of Aditi Sadhukhan & Ors. Vs. M/s. O.K. Industries thereby affirming the judgment and order of the Learned Trial Court dated 21st December, 2010 are under challenge. Taking this Court to the pleadings in CO 4158 of 2011, Sri Bidyut Banerjee, Learned Senior Counsel, appearing for the petitioners submits as follows:-

(2.) Heard. Considered the materials on record.

(3.) Upon careful reading of the judgment reported in (2006) 3 CHN 213 this Court finds that the Hon'ble Single Bench has clearly opined as follows at Paras 21, 22, 23, 24, 25 & 26:-