- (1.) This revisional application is directed against the order No.152 dated 15th November, 2014 passed by the learned Civil Judge (Junior Division), Ghatal, Paschim Medinipur in Title Suit No. 53 of 2002, by which an application for recalling the plaintiff's first witness is rejected.
(2.) The plaintiffs/petitioners filed a suit for declaration of their title with further declaration that the purported deed executed by the defendants treating the property as secular is void and not legal and binding upon the plaintiffs and permanent injunction restraining them from interfering with the possession of the plaintiffs.
(3.) It is alleged that the property was dedicated to the Deity on the basis of Arpannama executed by the admitted owner. It is alleged that the defendants are intermingling the said property and have sold a portion thereof treating the same as secular.;