MD.JOHIRUDDIN MALLICK Vs. AKBAR ALI

JUDGEMENT

(1.) The instant Revisional Application is directed against order No. 30 dated July 18, 2016 passed by learned 4th Civil Judge (Junior Division), Burdwan in Title Suit No. 96 of 2013.

(2.) By the impugned order, the learned trial court rejected the application filed by the revisionist/defendant seeking rejection of plaint under Order VII Rule 11 of the Code of Civil Procedure.

(3.) The Opposite parties as plaintiffs, filed a Suit being Title Suit No.96 of 2013 against the revisionists/defendants, for declaration his right and title over specifically demarcated 16 1/2 decimals out of 96 decimals in plot No. 163 appertaining to LR Khatian No. 76/1, 324/3, 270/1, 231 etc.