MOTI LAL SHAH Vs. MALCHAND SHAH

JUDGEMENT

(1.) These Revisional applications being inter-connected and arising out of Orders dtd. 30/01/2023 and 29/05/2023 passed by Learned Civil Judge Senior Division Serampore Hooghly in Title Suit No-49 of 2021 were heard analogously and to be disposed by common Judgement/Order.

(2.) The petitioner before this Court is a plaintiff in a partition suit and is aggrieved by Orders dtd. 30/01/2023 and 29/05/2023 passed by Learned Civil Judge Senior Division Serampore Hooghly in Title Suit No 49 of 2021 in an application under Order VI Rule 17 read with Sec. 151 CPC filed by the opposite party NO-1/defendant.

(3.) The case of the defendant/ opposite party no-1 in the Learned Court below may be summed up thus: