BECHI RANI SAHA Vs. SUBODH ADHIKARI

JUDGEMENT

(1.) The petitioner before this Court is a defendant in a suit for declaration and permanent injunction and is aggrieved by the Order dtd. 8/7/2022 passed by Learned Additional District Judge 1st Court Howrah in Title Appeal No- 265 of 2018. Petitioner being aggrieved by the Order passed by the Learned Appellate Court has come up with the instant application under Article 227 of the Constitution of India.

(2.) The case of the petitioner/defendant in an application under order 6 Rule 17 of the Code of Civil Procedure before the Learned Appellate Court may be summed up thus: