- (1.) Challenge is to the Order No.97 dated February 20, 2013 passed by the learned Civil Judge (Senior Division), Barasat in Title Suit No.146 of 2007 thereby rejecting an application for rejection of the plaint.
(2.) The plaintiff/opposite party no.1 instituted the aforesaid suit for declaration that the plaintiff is a tenant in respect of the property in suit, permanent injunction restraining the defendants, their men and agents from disturbing the plaintiff's peaceful possession over the property in suit without due process of law, costs and other reliefs.
(3.) The defendant no.2 filed an application under Order 7 Rule 11(a) and (d) of the C.P.C. for rejection of the plaint at the stage of further hearing of the suit. That application was rejected by the impugned order. Being aggrieved, this application has been preferred.;