SUVRA SOM Vs. PARTHA PRATIM MITRA

JUDGEMENT

(1.) This revisional application arises out of an order dated February 06, 2023, passed by the learned Civil Judge (Senior Division) 4th Court at Alipore, district South 24 Parganas, in Title Suit No.1281 of 2021.

(2.) By the order impugned, the learned court rejected an application under Order 7 Rule 11(d) of the Code of Civil Procedure filed by the petitioners.

(3.) According to the learned court, the point raised by the petitioners for rejection of the plaint, involved the question of maintainability of the suit. As mixed questions of law and facts were involved, the issue could not be decided without evidence.