- (1.) In the present revisional application the petitioner challenges the orders dated 22nd January, 2015 and 24th February, 2015 passed by the Ld. Civil Judge (Senior Division), 2nd Court at Barasat in Title Suit No. 67 of 2008. By the order dated 22nd January, 2015, the Ld. Judge allowed the application of the principal defendant/opposite party for leave to adduce further evidence. By the order dated 24th February, 2015 the Ld. Judge took on record the written memorandum of evidence filed on its behalf by one Arun Kumar Agarwal.
(2.) The undisputed facts of the case as would appear from the documents on record are as follows.
(3.) On 19th March, 2008 the petitioner as the plaintiff filed Title Suit No. 67 of 2008 against the opposite party before the Ld. Civil Judge (Senior Division), 2nd Court at Barasat praying for specific performance of an agreement for sale of a property and permanent injunction.;