BIDISHA MULLICK Vs. RAM PROSAD MONDAL

JUDGEMENT

(1.) Affidavit of service filed by the petitioners is taken on record.

(2.) Despite service on various occasions, the opposite party has not appeared. On the last occasion also, this Court had directed service. Such service was effected still opposite party is absent. The affidavit of service is taken on record.

(3.) By this application, the petitioners challenge an order dated March 20, 2025 passed by the learned 3rd Civil Judge (Junior Division), Court, urba Bardhaman in Title Suit No. 110 of 2018.