- (1.) Challenge is to the Order No. 70 dated September 18, 2010 and the Order No.39 dated April 25, 2011 passed by the learned Civil Judge (Junior Division), Second Court, Burdwan in Title Suit No.104 of 2003.
(2.) The plaintiff/petitioner herein instituted a suit being Title Suit No.104 of 2003 against the opposite parties praying, inter alia, for declaration that the plaintiff/petitioner has 12.5 per cent shares in the partnership firm; that the reconstituted Deed dated January 16, 1998 of the partnership firm is void, illegal and not binding upon the plaintiff and also for other consequential reliefs.
(3.) The defendant No.1 entered an appearance in the said suit and filed a written statement denying all the material averments made in the plaint of the said suit.;