SK SATTAR ALIAS ABDUL SATTAR Vs. BAFATAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the opposite parties.

(2.) The petitioner is defendant in Title Suit No. 84/2003, which the opposite parties have filed for declaration of title and for other ancillary reliefs.

(3.) The petitioner is aggrieved by order dated 14.3.2005 passed in the aforesaid suit, by which the learned Munsif, Katihar rejected the petition of the defendant-petitioner under Order IX Rule 7 of the Code of Civil Procedure and debarred him from filing his written statement.