HARISH TANDON,J. - (1.) No one appears on behalf of the opposite parties even at the second called when the mater is taken up.
(2.) This revisional application is directed against Order No. 88 dated 25th August 2010, passed by learned Judge, 6th Bench, Presidency Small Causes Court, Calcutta in Misc. Case No. 124 of 2009, by which an application under Section 47 of Code of Civil procedure is rejected.
(3.) Admittedly, the petitioner, being the co-sharers, filed a suit for partition and separation of his share, which was decreed in preliminary form. Commissioner of Partition was appointed and report of the Commissioner was accepted by the Civil Court, which forms a part of the final decree.;