PROBIR KUMAR BURMAN Vs. KASHI NATH DAS

JUDGEMENT

(1.) Mr. Chowdhury, learned Counsel for the petitioner is present. Mr. Ray Karmakar, learned Counsel for the opposite parties is also present.

(2.) The case is taken up for hearing.

(3.) This revisional application is one under Article 227 of the Constitution of India and is directed against order dated 29.11.2005 passed by the learned Additional District Judge, and Judge, Fast Track Court, Chandernagore in Misc. Appeal No. 36 of 2005 affirming the order No. 27 dated 22.02.2005 passed in connection with Misc Case No. 21 of 2003 in connection with an application under section 5 of the Limitation Act in filing the application under Order 9 Rule 13 read with section 151 of the Civil Procedure Code.