JYOTIRMAY BHATTACHARYA,J. - (1.) This application under Article 227 of the Constitution of India is directed against an order passed by the learned Civil Judge(Junior Division)-I at Port Blair on 14.2.2012 in Other Suit No.43 of 2012, by which the plaintiff's application for local investigation was rejected by the learned Trial Judge.
(2.) Being aggrieved by the said order, the plaintiff has filed the instant application before this Court.
(3.) Let me now consider as to how far the learned Trial Judge was justified in rejecting the plaintiff's application for local investigation in the facts of the present case.;