NIRMALENDU KAMILYA Vs. ANANTA KUMAR PAYRA

JUDGEMENT

(1.) THE petitioners by filing the instant application under section 24 of the Code of Civil Procedure have sought for transfer of the Title Appeal No. 4 of 2006 from the file of the learned Court of Additional District Judge, contai, Purba Medinipore to the Hon'ble High Court.

(2.) THE backdrop of the present case may briefly stated as follows.

(3.) THE opposite party Nos. 1 to 7 filed the Title Suit No. 18 of 1974 in the learned Court of Subordinate Judge at Medinipore and Title Suit No. 53 of 1966 before the learned 2nd Court of Munsif at Contai against the petitioners. The petitioners again filed Title Suit No. 17 of 1974 before the learned 2nd court of Subordinate Judge, Medinipore against the opposite parties.