- (1.) This revisional application is directed against Order dated 3rd February, 2014, passed by the Additional District Judge, 1st Court, Barasat, in Miscellaneous Appeal No. 3 of 2014 reversing the Order No. 4 dated 19th December 2013, passed by the learned Civil Judge (Senior Division), 1st Court, Barasat in Title Suit No. 832 of 2013.
(2.) The defendants assailed the said order on multiple grounds, including the ground relating to suppression of material facts.
(3.) Before proceeding to deal with the submissions advanced by the respective advocates, it would be profitable to narrate the salient features of the case.;