LACHMAN SHOW Vs. KALYANI SARKAR

JUDGEMENT

(1.) Heard the learned Advocates for both sides.

(2.) The argument is concluded.

(3.) The hearing arises out of an application under Article 227 of the Constitution of India and it is directed against Order No. 13 dated 25.1.2001 passed by the learned Additional District Judge, 4th Court, Howrah in Civil Revision No. 156 of 1999 which arose out of Order No.112 dated 9.7.1999 passed by Civil Judge (Junior Division),3rd Court, Howrah in Title Suit No. 1 of 1994.