MIR DARA SHEKO,J. - (1.) Heard Mr. Chatterjee, learned Advocate, being assisted by Md. Ahmed, representing the petitioners, who are defendant nos. 15Ka, 20 and 24.
(2.) Heard also Mr. Ray, learned Advocate for the opposite party no.5, who is one of the plaintiffs in the suit, and also Mr. Samanta, learned Advocate, representing the opposite parties/defendant nos. 7 to 14, who, of course, adopted the submission made by Mr. Chatterjee.
(3.) The instant revisional application, being C.O 3822 of 2016, has been filed assailing the order dated 24th August, 2016 passed by learned Civil Judge (Junior Division), 3rd Court, Diamond Harbour, South 24-parganas, in Title Suit No. 33 of 1992 by which learned trial Court rejecting the objections raised by the petitioners as against the second local investigation report, accepted the same.;