ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 24.04.2017 passed by the High Court at Calcutta in A.P.O. No.200 of 2017 in C.S. No.15/14 whereby the Division Bench of the High Court dismissed the appeal filed by the appellant herein and affirmed the order dated 18.08.2016 passed by the Single Judge of the High Court in GA No.766 of 2016, in consequence, affirmed the ex- parte decree dated 09.02.2015 in C.S. No.15 of 2014.
(3.) The controversy involved in the appeal lies in a narrow compass. However, few facts need mention infra to appreciate the controversy.;