SUBHASH CHANDRA PARAKH Vs. SANANDA CONSTRUCTION PVT LTD

JUDGEMENT

(1.) This revisional application is directed against the order being No. 13 dated 23rd December, 2013 passed by the Learned Additional District Judge, 1st Court, Siliguri dismissing the Misc. Appeal No. 6(7) 2013 on contest and affirming the order dated 31st May, 2013 passed by the learned Civil Judge (Senior Division) at Siliguri in Title (Declaration) Suit No. 40 of 2012.

(2.) The petitioner as the plaintiff instituted a suit for partition, separate possession and perpetual injunction before the learned Civil Judge (Senior Division) at Siliguri, which was numbered as Title (Partition) Suit No. 55 of 2002.

(3.) Sri Kanhaiyalal Parakh, the father of the plaintiff, Sri Bhanwarlal Parakh, the uncle of the plaintiff, Sri Prakash Chand Parakh, the cousin of the plaintiff, Sri Moolchand Parakh, the cousin of the plaintiff, Sri Pannalal Parakh, the uncle of the plaintiff, Sri Paras Parakh, the cousin of the plaintiff have been impleaded as the defendants in the said suit.