RAMESH GOEL Vs. DWINDERPAL SINGH

JUDGEMENT

(1.) THIS revisional application under Article 227 of the Constitution of India is directed against an order being No. 85 dated 25th September, 2007 passed by the learned Judge, 2nd Bench, City Civil Court at Calcutta in Title Suit No. 409 of 1996, whereby the application of the defendant No. 3/petitioner under order 7 Rule 11 read with Order 7 Rule 10a of the Code of Civil Procedure was rejected by the learned Trial Judge.

(2.) THE propriety of such an order is under challenge in this revisional application at the instance of the defendant No. 3/petitioner herein.

(3.) THE defendant No. 3/petitioner is a pendente lite transferee in respect of one of the suit properties from some of the co-owners.