- (1.)This is an application under Article 227 of the Constitution of India against Order No 96 dated September 10, 2002 passed by the learned Civil Judge (Junior Division), First Court at Sealdah in Title Suit No. 587 of 1982. By the order impugned the learned Civil Judge rejected an application filed by the defendant No. 6 under Section 151 of the Code of Civil Procedure for its transposition as the plaintiff in the said Title Suit No. 587 of 1982.
(2.)The opposite party No. 1 in this revisional application, namely, Raj Kumar Sen, was the owner of premises No. 237M, Maniktala Main Road (presently known as Satin Sen Sarani), Police Station : Narkeldanga, Calcutta-700 054.
(3.)Promodh Bhusan Chatterjee, since deceased, the predecessor- in-interest of the defendants, the opposite party Nos. 2 to 6 in this revisional application, was inducted as a lessee in respect of the suit premises for a period of 21 (twenty one) years commencing from October 1, 1961 and expiring with September 30, 1982 under a registered deed of lease dated September 27, 1961.
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