KALAVATI PANDEY Vs. MADHABI MUKHERJEE

JUDGEMENT

(1.) THIS application under Article 227 of the Constitution of India is directed against an order being No. 49 dated 16th November, 2006 passed by the Learned judge, 2nd Bench, City Civil Court at Calcutta in Title Appeal No. 68 of 2001 by which the Learned Judge allowed the prayer for adducing additional evidence under order 41 Rule 27 of the Code of Civil Procedure at a stage when the final hearing of the appeal did not commence.

(2.) THE plaintiffs/appellants/opposite parties filed a suit for ejectment No. 1117 of 2000 against the defendant/respondent/petitioner before the Learned 3rd Court of the presidency Small Causes Court at Calcutta.

(3.) THE defendant contested in the above suit. The Learned 3rd Court, the presidency Small Causes Court at Calcutta dismissed the suit on contest.