SUDHIR KR. GHOSH Vs. ANIIYA GHOSH

JUDGEMENT

(1.) The present revisional application is directed against Order No. 130 dated 23 8 86 passed by the learned Munsif, 2nd Court, Malda. in Case No. O C./43/75.

(2.) Being aggrieved by the said order the defendant in the connected suit has filed the instant revisional application and at the time of hearing has also tiled his Affidavit-of-service showing service of the revisional application on the respondent/opposite parties. There is no appearance on behalf of the said opposite parties.

(3.) The connected suit is for a permanent injunction against the defendant/petitioner from using water for irrigation and for any other purpose from the tank measuring .71 decimals recorded as Dag No. 1471 in Khatian No. 377, J. L. No. 94 of Mouza Fjatehpur, P.S. Gajole, District Malda.