- (1.) This revisional application is directed against Order No. 12 dated 1st June, 2010 passed by the learned Civil Judge (Junior Division), Second Court at Chandernagore, District Hooghly in Title Suit No. 6 of 2010.
(2.) The defendant no.2, Netai Chandra Das, is the petitioner in the present revisional application. The opposite party filed a suit for declaration and injunction before the learned Civil Judge (Junior Division), Second Court at Chandernagore, District Hooghly which was registered as Title Suit No. 6 of 2010. In the said suit the plaintiffs made the following prayers : "a) That the plaintiffs are the 16 annas owners of the demarcated A Schedule property and the defendants have got no right, title, interest and possession therein. b) For a decree of futher declaration that the defendants are the 16 annas owners of the demarcated B Schedule property and they have got no right, title interest beyond their purchased property. c) For a order of permanent injunction restraining the defendants from interfering with the peaceful possession of the Pltfs. In the A Schedule property and from making any attempt to harvest the crops cultivated by the pltfs. d) For cost of the suit. e) For any other relief/reliefs to which the plaintiffs are entitled to under the law and in equity."
(3.) The prayers so made by the petitioners are in respect of demarcated 20 decimals suna property in the southern portion of L.R. Plot No. 1179, L.R. Khatian Nos. 1146 and 1147 under Mouza Baburbheri, P.S. Singur, District Hooghly. The defendant nos. 1 and 2 have filed a combined written statement wherein it has been stated that the defendant no.1 is the joint owner of 8 decimal of the suit plot and the defendant no.2 is the bonafide bargadar of the suit property and that the defendant has every right to cultivate the suit property.;