BIMALENDU MUKHERJEE AND ANOTHER Vs. RABI KUMAR NEOGI

JUDGEMENT

(1.) Affidavits of service filed in Court be kept on record.

(2.) The revisional application is at the instance of the defendants in a suit for declaration of title and injunction and is directed against order no. 22 dated 16th November, 2017 passed by the Civil Judge, (Junior Division), 1st Court, Serampore, Hooghly in Title Suit No. 133 of 2016.

(3.) The learned advocate appearing for the defendants/petitioners submit that the local inspection have been sought for only for the purpose of fishing out evidence in the suit.