DEBARSHI BHATTACHARJEE Vs. BITHI DEY

JUDGEMENT

(1.) By filing this application under Article 227 of the Constitution of India, the petitioner, who is plaintiff in Title Suit No. 13 of 2004, has put to challenge the order, dated 02.07.2008, passed, in the said suit, by the learned Civil Judge (Senior Division), Karimganj, whereby the plaintiff-petitioner's petition, filed in the said suit, seeking to allow him to adduce evidence in support of the written statement, which the petitioner, as plaintiff, had filed against the counter-claim of the defendant No. 3 in the said suit, has been rejected.

(2.) In the backdrop of the facts set out above, this revision needs to be, now, considered.

(3.) I have heard Mr. N Choudhury, learned counsel for the plaintiff-petitioner, and Mr. AS Choudhury, learned senior counsel for the defendant-respondent No. 3.