PRATAP BISWAS & ORS Vs. SAMBHU NATH BHATTACHARYA

JUDGEMENT

(1.) The instant revisional application is directed against an order no 67 dated 14th November, 2017 passed by the learned Civil Judge (Junior Division), Bongaon, District : North 24-Parganas, in Title Suit No. 04 of 2007, by which an application seeking permission to produce the second witness by the defendants/petitioners is rejected.

(2.) It is a suit for declaration of title, permanent injunction and recovery of possession. The defendants/petitioners are contesting the said suit taking an adverse plea, which reached the stage of trial.

(3.) It is not in dispute that the plaintiff's evidence is complete in all respect and the defendants' first witness was being examined and cross-examined.