Harish Tandon, J. - (1.) The Court: This revisional application is directed against order no. 28 dated 20th September 2016 passed by the learned Civil Judge (Senior Division), Sealdah in Title Suit No. 116 of 2014, by which an application under Order VII Rule 11(d) of the Code of Civil Procedure is rejected.
(2.) The petitioners are the defendant nos. 2 and 4 in a suit for declaration that the purported deed of gift dated 15th October 2008 is void, inoperative, illegal and be declared as such. Apart from the same, the plaintiff/opposite party claimed further relief in the form of partition and separation of shares.
(3.) Before this Court proceeds to decide the core issue involved in the instant application, it would be relevant and profitable to adumbrate the salient features of the case.;