PRITAM KUMAR RAY Vs. APARAJITA PATRA

JUDGEMENT

(1.) Affidavit of service filed by the petitioner be kept on record.

(2.) None appears on behalf of the opposite party.

(3.) The impugned order, dated 03.07.2018, passed in Title Suit No. 244 of 2010, passed by the learned Civil Judge (Junior Division) 7th Court, Howrah rejecting the prayer for correction of decree under Section 152 read with Section 151 CPC as well as the prayer for addition of parties Order 1 Rule 10 CPC for bringing the legal heirs of plaintiff/decree holder in the decree, who suffered death subsequent to passing of the ex parte decree, is subject of challenge in this revisional application under Article 227 of the Constitution of India.