INDRAWATI TIWARI Vs. SHOE ALIS SEW SARAN SHARMA

JUDGEMENT

(1.) ORDER No. 44 dated 20th March, 2007 passed by the learned 2nd Court of Civil Judge (Senior Division), Howrah in Title Suit No. 6 of 2004 is under challenge in this application under Article 227 of the Constitution.

(2.) GRIEVANCES of the petitioner, as ventilated in the instant application, may briefly be stated as follows:

(3.) PETITIONER, as plaintiff, filed the suit being Title Suit No. 6 of 2004 before the learned 2nd Court of Civil Judge (Senior Division), Howrah against the opposite parties/defendants for specific performance of contract on cancellation of document as well as for permanent injunction.