SK AHMED ALI Vs. QURESHA BIBI

JUDGEMENT

(1.) The present application under Article 227 of the Constitution of India is directed against the order dated 9th April, 2008, passed by learned Civil Judge (Senior Division), Sealdah, in Title Suit No. 43 of 2003.

(2.) Having gone through the materials on record including the application in question and also upon hearing the submission made on behalf of the parties concerned it could be seen that learned Trial Judge upon hearing the parties concerned and also giving due consideration to the circumstances of the matters involved in the suit was pleased to dismiss the petitioner's application under Order 39 Rule 7, CPC for holding local inspection by passing the impugned order.

(3.) Being aggrieved by and dissatisfied with the order impugned dated 9.4.2008, the present petitioner-plaintiff of the suit has come up before this Court for setting aside the said order.