SUBRATA TALUKDAR,J. - (1.) The short question which this Court is required to answer in this civil application under Article 227 of the Constitution of India is the legal correctness of the order impugned No. 17 dated 18th November, 2015 in Title Suit No. 420 of 2015 passed by the Ld. 7th Bench, City Civil Court at Calcutta thereby rejecting the application filed on behalf of the defendants under Order 7, Rule 11 read with Section 151 of the Code of Civil Procedure (for short CPC).
(2.) The present petitioners in this application are the defendants in the suit.
(3.) The opposite party no.1 (for short OP 1) and the proforma opposite party no.2 in this application are respectively the plaintiff no.1 and plaintiff no.2 in the suit.;