AMITABHA GHOSH AND OTHERS Vs. KASTURI LAHIRI

JUDGEMENT

(1.) AND ORDER (Oral) - Heard Mr. N Dhar, learned counsel for the petitioners. Also heard Mr. MK Choudhury, learned senior counsel assisted by Mr. A. Barkataki, learned counsel for the respondent.

(2.) In this revision petition, order dated 14.06.2017 passed by the learned Civil Judge No. 2, Kamrup (M) at Guwahati in Misc. (J) Case No. 830/2016 arising out of Title Suit No. 368/2016 is challenged. The sole plaintiff/respondent filed the Title Suit No. 368/2016 against the defendants/petitioners for the following reliefs:-

(3.) The defendants/petitioners entered appearance and filed their written statement raising various pleas including lack of jurisdiction of the trial court, misjoinder of causes of action in addition to the objection with respect to the point of limitation. The suit property includes properties of partnership firms etc. The present petitioners filed an application under Order XIV Rule 1 and 2 of the Code of Civil Procedure with the following reliefs:-