SUDHIR RANJAN CHAKRABORTY Vs. ASHISH UPADHYAY

JUDGEMENT

(1.) This Revision Petition (under Article 227 of the Constitution of India) is directed against the order of the learned Civil Judge (Junior Division), Agartala dated 4.4.2009 allowing the petition filed by the respondent, Shri Nityananda Chakraborty under Order 1, Rule 10(2) of the CPC to implead him as defendant No. 5 in the T.S. No. 49/2007 filed by the present petitioners and also order of the learned Civil Judge (Jr. Division) Court 2, Agartala dated 2.7.2009 (impugned order) rejecting the Review Petition filed by the present petitioner for reviewing the earlier order dated 4.4.2009 (impugned order).

(2.) Heard Mr. D.K. Biswas, learned Counsel appearing for the petitioners and also Ms. K. Roy, learned Counsel appearing for the respondent No. 5, Nityananda Chakraborty. None appears for the respondents 1, 2, 3 and 4 without showing any cause.

(3.) The present petitioners, as plaintiffs, filed the Title Suit No. 49/2007 in the Court of Civil Judge (Jr. Division) Court 2 West Tripura, Agartala against the principal respondent Nos. 1 to 4 as the defendants. The relief sought for in the Title Suit No. 49/2007 filed by the present petitioners/plaintiffs are: