- (1.) HEARD the learned Advocates appearing on behalf of the parties.
(2.) THIS is an application under Article 227 of the Constitution of India in respect of an order, bearing No. 65 dated 28th April, 2005, passed by the learned Civil Judge (Senior Division), Sealdah in Miscellaneous Case No. 18 of 2003 arising out of Title Execution Case No. 5 of 2000.
(3.) THE petitioners in the instant application were the plaintiffs in Title suit No. 97 of 1989. They obtained final decree from the learned trial Court on 13th February, 1989 against the opposite party herein, being the defendant in the said suit.;