PRIYANATH MANDAL Vs. ASHALATA SARKAR

JUDGEMENT

(1.) Correctness or otherwise of the order dtd. 24/1/2020, passed by the learned Munsiff, Bongaigaon, in Title Suit No. 36/2017 (Sri Priyanath Mandal Vs. Smt. Ashalata Sarkar & 2 Ors.) and the order dtd. 24/1/2020, passed by the learned Munsiff, Bongaigaon, in Title Suit No. 37/2017 (Sri Animesh Biswas & Anr. vs. Smt. Ashalata Sarkar & 2 Ors.) are challenged in these 2 (two) Civil Revision Petitions preferred under Article 227 of the Constitution of India read with Sec. 151 of the Code of Civil Procedure by the petitioners, namely, Sri Priyanath Mandal, Sri Animesh Biswas & Smt. Anima Biswas, as common question is involved in both the petitions.

(2.) It is submitted at the Bar that both the petitions may be heard and disposed of at this admission stage itself by passing a common judgment and order. And accordingly, it is decided to dispose of both the petitions by this common judgment and order.

(3.) The factual background leading to filing of the present petitions are briefly stated as under:-