Sudhendu Nath Mallick, J. - (1.) The instant revisional application under Section 115 of the Civil Procedure Code has been preferred by the plaintiff/petitioner against Order No. 36 dated 8.6.1994 passed by the learned Munsif, First Additional District Court, Contai in Title Suit No. 172 of 1989 thereby allowing the defendant/opposite party No. 6's application under Order 1 Rule 10 of the Civil Procedure Code.
(2.) By the impugned order, the learned Munsif on the prayer of the defendant/opposite party No. 6 added him as a defendant to contest the suit brought by the plaintiff/petitioner.
(3.) Mr. Sahoo, the learned Counsel appearing for the petitioner has submitted that the impugned order is a perverse order having been passed by the learned Munsif exercising its jurisdiction illegally and with material irregularity and, as such, it requires to be set aside under Section 115 of the Civil Procedure Code.;