SHIB SAHA Vs. SHIBUDAS KANSHABANIK

JUDGEMENT

(1.) HEARD the learned Advocates appearing on behalf of the parties.

(2.) THIS is an application under Article 227 of the Constitution of India directed against an order, being order No. 126, dated 19th April, 2007 passed by the learned Civil Judge (Senior Division), 1st Court at Krishnagar, Nadia in Miscellaneous Case No. 25 of 2006.

(3.) THE petitioners before this Court are not parties to the original suit proceeding. The order impugned has been passed by the learned Court below in an execution application filed by the decree holder under the provisions of Order 21 Rule 97 of the Code of Civil Procedure read with Rule 208 of the civil Rules and Orders.