- (1.) These two revisional applications arise out of orders passed by the trial Courts in independent proceedings but have been heard together in pursuance of an order dated July 3, 2008 of the Hon'ble the Chief Justice and, accordingly, shall stand disposed of by this common judgment and order.
(2.) The petitioners in both the applications are common. The first petitioner is the widow of Ashim Kumar Dhar (since deceased) (hereafter Ashim), whereas the second petitioner is the son of the first petitioner, born in her wedlock with Ashim.
(3.) Subject matter of challenge in C.O. No. 2762 of 2005 (hereafter the former application) is order no.12 dated July 29, 2005 passed by the learned Chief Judge, City Civil Court in L.A. Case No. 69 of 2004. In C.O. No. 29 of 2008 (hereafter the latter application), order no.142 dated December 18, 2007 passed by the learned Judge, 10th Bench, City Civil Court at Calcutta in Title Suit No. 1884 of 1991 is under challenge.;