- (1.) Heard learned Advocate for the parties.
(2.) In the instant revisional application under Article 227 of the Constitution of India, the propriety and/or legality of the order dated 22nd April, 2013 passed by the learned Civil Judge (Senior Division), 2nd Court, Barasat, in Title Suit No.30 of 2011 has been called in question.
(3.) In the order impugned, learned trial court while dealing with the application under Order VII Rule 11 of the Code of Civil Procedure, filed at the instance of the defendant No.4 to the original suit, rejected the prayer for rejection of the plaint.;