BADAL KUMAR DAS Vs. RAMENDRA NATH MONDAL

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated Jan. 13, 1998 passed by a learned Single Judge of this Honourable Court in C.O. No. 6066(W) of 1993. In this appeal, an application for addition of party has been filed by one Sri Harendra Nath Biswas.

(2.) Having heard the learned Counsel for the parties, we have allowed the said application and we have heard Mr. Amal Baran Chatterjee on merit of the matter.

(3.) The fact of the matter lies on a very narrow compass.