TAPAN BANERJEE Vs. MAYA RANI BANERJEE

JUDGEMENT

(1.) The Judgment of the Court was as follows : Affidavit of Service filed in Court may.be kept on record.

(2.) None appears on behalf of the opposite parties even at the time of second call.

(3.) This is an application under Article 227 of the Constitution of India primarily directed against an order dated 31st January, 2006 passed by the learned 8th Civil Judge (Senior Division) at Alipore in Title Suit No. 12 of 2005.