- (1.) The exercise of discretion by the learned Assistant District Judge (Senior Division), Sealdah in refusing the application filed by the defendant No. 1 for rejection of plaint is the subject-matter of challenge in this revisional application.
(2.) The opposite party No. 1/plaintiff is a purchaser of a flat at Premises No. 98, Christopher Road, Kolkata- 700046.
(3.) In or about 17th of November, 2008 the plaintiff instituted a suit before the learned Civil Judge (Senior Division) at Sealdah against the petitioner/ opposite party No. 1 and others, alleging various unlawful acts committed by the defendant Nos. 1, 2 and 3.;