TULASI BARIK Vs. BIPLAB KUMAR BARIK & OTHERS

JUDGEMENT

(1.) This civil miscellaneous petition involves a challenge to the order passed by the trial court on 18.12.2017 involving Civil Suit no.50 of 2013 as appearing at Annexure-5 to this petition.

(2.) Short background involved in the case is that the petitioner is the defendant no.18 in the suit involved herein whereas the opposite party nos.1 & 2 are the plaintiffs in the court below. Opposite party nos.1 & 2 being the plaintiffs initiated Civil Suit No.50 of 2013 for partition, permanent injunction along with other ancillary reliefs.

(3.) Leaving aside the unnecessary details regarding the plaints as well as the pleadings as well as the written statement as this Court finds, the same are not relevant at this stage, this Court only takes note the followings: