RAMESHWAR SARKAR Vs. COLLECTOR NADIA

JUDGEMENT

(1.) THIS is an application under Section 151 of the Code of Civil procedure for reconsideration of the judgment and decree dated 26th day of February, 2003 passed by a Division Bench of this Court by which the said Division Bench dismissed a first appeal being F. A. No. . 296 of 2002 by affirming the judgment and decree passed by the learned Trial Judge.

(2.) IT appears from record that a money suit filed by the appellant was dismissed by the learned Trial Judge on the ground that such suit was barred by principle of res judicata.

(3.) BEING dissatisfied, the applicant before us preferred the aforesaid first appeal being F. A. No. 296 of 2002 which, ultimately, came up for hearing before a Division Bench of this Court and the said Division Bench by the judgment and decree dated 26th February, 2003 dismissed the appeal by affirming the judgment and decree passed by the learned Trial judge and reaffirming that the suit filed by the appellant was barred by the principle of res judicata.