Arunabha Barua, J. - (1.) This revisional application is one under Section 25 of the Provincial Small Causes Court Act and it is directed against an order dated 6.11.1995 passed by the learned Judge, Small Cause Court Sealdah in S.C. Suit No. 446/94, dismissing the suit.
(2.) The said suit being S.C. Suit No. 446/94 was a suit for damages, the claim being a sum of Rs. 2,192/- only.
(3.) The petitioners/plaintiffs claim that they are the owners of the premises No. 110, Debendra Chandra Dey Road, Calcutta, after the death of one Nirmala Das, who was the previous owner thereof. It is a two storeyed pucca building and there is a drain of the plaintiffs in the said house and the said drain is connected with the main drain of the Calcutta Municipal Corporation where the foul water of the plaintiff's house falls into.;