KARTICK PROSAD BURMAN Vs. KAMESHWAR PROSAD

JUDGEMENT

(1.) In the present revisional application under Art. 227 of the Constitution of India, the petitioner/plaintiff has sought to assail the order dated April 2. 2007 passed by the learned Civil Judge (Junior Division), 3rd Court, Howrah in T.S. 322/1994 allowing the prayer of the O.P./defendants or local inspection.

(2.) The circumstances leading to the above application are that the petitioner instituted the above suit against the predecessor of the O.P./defendants for eviction on the grounds of default and reasonable requirement for own use and occupation. Some witnesses have been examined on behalf of the petitioner. In the midst of the trial, the O.Ps. filed an application for local inspection of the property purchased by the petitioners eldest son during pendency of the suit which was allowed by the impugned order.

(3.) Being aggrieved by the said order, the petitioner has come up before this Court.