Arunava Barua, J. - (1.) This revisional application under Section 115 of the Civil Procedure Code is directed against the Order No. 27 dated 21.8.87 passed by Shri K.K. Prosad, Munsif, 1st Court, Jangipur, Dist. Murshidabad in Title Suit No. 220 of 1984.
(2.) The facts of the case may be briefly stated thus.
(3.) The plaintiffs-opposite parties filed Title Suit No. 220 of 1984 along with two other title suits being Nos. 219 of 221 of 1984 against the defendants-petitioners in the 1st Court of Munsif, Jangipur, Dist. Murshidabad for declaration of title and other reliefs in respect of lands which were the subject-matter of three deeds registered by the District Registrar, Murshidabad under Section 74 of the Indian Registration Act after having held an enquiry and recording evidence therein.;