MRIDULA ROY Vs. KAMALESH CHANDRA CHAKRABORTY

JUDGEMENT

(1.) The present revisional application has been preferred against an order dtd. 27/9/2024 passed by the learned Civil Judge (Senior Division), 7th Court at Alipore in Ejectment Suit No. 32 of 2022 CNR: WBSP02-001881-2022.

(2.) The learned Magistrate has rejected the petitioners/plaintiff's prayer for decree on admission under order XII R 6 of CPC. On the findings as follows:-

(3.) Order XII Rule 6 CPC lays down as follows:-