PREMADA RANI DEBNATH Vs. JAGADISH DEBNATH

JUDGEMENT

(1.) Heard Mr. D.K. Das Choudhury, learned counsel appearing for the petitioners as well as Mr. Somik Deb, learned counsel appearing for the respondents. The instant application under Article 227 of the Constitution of India is filed by the petitioners, who are the plaintiffs in the Title Suit being T.S. 01 of 2012 pending in the Court of learned Civil judge (Sr. Division), Udaipur, South Tripura, challenging the legality of the order dated 30-07-2012 passed by the learned Civil Judge (Sr. Division), Udaipur, South Tripura in Civil Misc. Case No. 22 of 2012 arising out of the aforesaid Title Suit wherein the application filed by the plaintiff-petitioners under Order 1, Rule 10(2) and Order VI, Rule 17 of the Civil Procedure Code was rejected.

(2.) As agreed to by the learned counsel appearing for the parties, the instant revision petition is taken up for final disposal at the admission stage itself.

(3.) The brief facts needed to be discussed for disposal of the instant revision petition are as follows:--