JOYDEB MONDAL Vs. SUKANTA SAU

JUDGEMENT

(1.) This instant revisional application arises from the impugned order dated 03.12.2013 passed in Miscellaneous Appeal 246 of 2012 by Learned Additional District Judge, 3rd Court, Howrah.

(2.) Feeling aggrieved at it the petitioner/plaintiff has chosen this forum for his redress. According to the petitioner the Learned First Appellate Court fails to appreciate position of law and co-sharership of the petitioner in respect of Dag No. 755 and 756 and thereby caused miscarriage of justice. It is stated that initially he got favourable order from the Learned Civil Judge (Junior Division) in the form of status quo but that order is upset by the Learned First Appellate Court.

(3.) As against this opposite party/defendant appeared before this Court and showed the other side of the shield, at the time of hearing.