TAPAN PRAKASH BOSE Vs. ARUN KUMAR BOSE

JUDGEMENT

(1.) THE propriety of the order being No. 45 dated 14th November, 2006 passed by the Learned Small Causes Judge at Sealdah in T. S. No. 22 of 2006, is under challenge in this Revisional Application at the instance of the defendant/petitioner.

(2.) LET me now consider as to how far the learned trial Judge was justified in rejecting the petitioner's objection regarding misjoinder of causes of action in the suit, in the facts of the instant case.

(3.) THE plaintiffs/ opposite parties filed a suit against the defendant/ petitioner amongst others who are opposite parties No. 3 to 5 herein inter alia praying for a decree for declaration of the plaintiffs' absolute right, title and interest in respect of "a" schedule property with a further declaration that the defendant/petitioner is a bare licensee in "a" schedule property and for recovery of possession of the "a" schedule property from the defendant/petitioner on revocation of licence.