RAMA BOSE Vs. NARESH BAZAZ

JUDGEMENT

(1.) The order impugned No. 15 dated 12th February, 2014 passed by learned Additional District & Sessions Judge, Second Court, North 24-Parganas, Barasat, in Misc. Appeal No. 72 of 2013 affirming an order dated 15th December, 2012 of plaintiff/petitioner's application under Section 340 read with Section 195 of the Criminal Procedure Code by the learned Civil Judge, (Junior Division), 3rd Court, Sealdah, in Misc. Appeal No. 02 of 2008 in Title Suit No. 206 of 2000 is under challenge in this revisional application.

(2.) The original petitioner, Smt. Rama Bose, since deceased, was substituted by Sri Ramendra Nath Bose, husband and Mohua Bose, daughter of the deceased are the present applicants. Smt. Rama Bose, since deceased substituted petitioner on his own behalf and also authorised by Mohua Bose, daughter of Smt. Rama Bose argued the matter.

(3.) For the defendants/opposite parties, Md. Minhajuddin and Ms. Aditi Chatterjee appeared in this matter.