NIRANJAN GHOSH Vs. DAYAMOY SARKAR

JUDGEMENT

(1.) The present revisional application has been preferred against Order No. 38 dtd. 26/3/2019 passed by the learned District Judge, Bardhaman in Title Appeal No. 74 of 2015 and Order No. 73 dtd. 23/8/2024 passed by the learned Additional District Judge, 4th Court at Purba Bardhaman in Title Appeal No. 74 of 2015 whereby application for adducing Additional Evidence under Order 41 Rule 27 filed by the added Appellants has been rejected on the ground of earlier rejection of a similar Application filed by the original Appellant.

(2.) Vide the order under challenge, the District Judge, Burdwan considered the case of both the parties and held as follows:-

(3.) Both the parties have filed their respective written notes of argument.