TULSI CHARAN GHOSH Vs. CHANDIDAS MUKHOPADHYA

JUDGEMENT

(1.) Affidavit of service filed in court be taken on record.

(2.) Heard Mr Ghosh and Mr Bhattacharya appearing for the petitioner and the opposite party respectively. Perused the materials on record.

(3.) The revisional application under Article 227 of the Constitution has been filed assailing Order no.68 dated July 18, 206 passed by the learned Civil Judge (Junior Division) Sadar Court, Suri, Birbhum in Title Suit No. 186 of 2011 rejecting acceptance of written statement.