ANURUPA ROY Vs. AJIT LAL KAR

JUDGEMENT

(1.) This matter has been taken up for hearing at the admission stage. I have heard Mr. T. Roy, the learned Counsel for the petitioners and Mr. G.N. Sahewalla, learned Senior Counsel assisted by Ms. B. Sarma, the learned Counsel for the respondent.

(2.) The order dated 011.2016 passed by the learned Munsiff No.1, Cachar, Silchar, in T.S. No. 61/2011 is impugned in this application under Article 227 of the Constitution of India, by which the petition filed by the petitioners/defendants under section 30 read with section 151 of the Civil Procedure Code to call for the records and to order production of two registered deeds from the Sub-Registry, Cachar, was rejected.

(3.) Owing to the nature of reliefs as sought for in this revision, it is not deemed necessary to burden this judgment with the respective pleadings of the parties.