BENIMADHAB BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant revision petition is filed by the petitioners, 7 in numbers, who are the legal heirs of the original plaintiff in Title Suit No. 126 of 2010, challenging the order dated 18.02.2012 passed by the learned Addl. District Judge, (Court No.3), West Tripura, Agartala in an appeal under Order XLIII Rule l(r) of the Civil Procedure Code i.e. Misc. Appeal No. 01 of 2011 wherein the learned Addl. District Judge dismissed the appeal affirming the order dated 13.01.2011 passed by the learned Civil Judge (Senior Division), Court No.2, West Tripura, Agartala in Misc. Case No. 131 of 2010 arising out of the aforesaid Title Suit whereby and whereunder the learned Civil Judge (Sr. Division) vacated the ad -interim order of injunction passed on 23.12.2010.

(2.) Heard Mr. A.K. Bhowmik, learned Sr. Counsel assisted by Mr. R. Datta, learned counsel appearing on behalf of the petitioners as well as Mr. G. S. Bhattacharjee, learned State Counsel appearing for the State - respondents.

(3.) As agreed to by the learned counsel appearing for the parties and considering the impugned order, the instant revision petition is taken up for disposal at the admission stage itself.