ANNAPURNA ASHRAY PRIVATE LIMITED Vs. STEELCO BRICK FIELD

JUDGEMENT

(1.) The instant civil revision application has been preferred under Article 227 of the Constitution of India assailing the order being no. 26 dtd. 30/9/2005 passed by Ld. Civil Judge, 2nd Court, Basirhat, North 24 Parganas in connection with Title Suit No. 135 of 2004 wherein the application under Order 12 Rule 6 of the Code of Civil Procedure (for short CPC) made by the petitioners herein was rejected.

(2.) Plaintiffs/petitioners herein, filed a suit for accounts along with a prayer for injunction, against the defendants/opposite parties herein.

(3.) Defendants/opposite parties herein entered appearance in the said suit by filing Written Statement, wherein they have, inter alia, admitted that the petitioners/plaintiffs are entitled to have the amount of Rs.16.00 lakhs and odd out of total claim by the plaintiffs/petitioners.