MURALI SHAW Vs. BHUDHARMAL RAM CHANDRA

JUDGEMENT

(1.) BY this Revisional application the petitioners, the daughters of one Pannalal Shaw, challenged the Order no. 55 dated 9th December, 1989, passed by the Id. Munsif. , 1st Court, at sealdah in Misc, Case No. 206 of 1986, arising out of an application under order 22 Rule 4a and Order 22 Rule 9 of the Civil Procedure Code, filed in connection with Money Suit No. 22 of 1982.

(2.) IN brief the background of the case is that the Opposite Party No. 1 as plaintiff instituted a Money Suit being Money Suit No. 22 of 1982 against the Defendant No. l who is the Opposite party No. 2 herein, the predecessors - in - interest of Opposite Party Nos. 3 to 6 as Defendant No. 2 and predecessors in- interest of the petitioners Shri Pannalal Shaw since deceased as Defendant No. 3, praying for a deceree of Rs. 4,000/- (Rupees four thousand only against the Defendants along with reliefs.

(3.) IN that suit the defendant No. l files a written statement and the defendant Nos. 2 and 3 filed a Joint Written Statement denying all the material allegations in the plaint.