Dilip Kumar Basu, J. - (1.) Two revisional applications were moved challenging Order No. 148 dated 25th June, 1987 passed by the learned Minsiff, Alipore in Title Suit No. 412 of 1977 and I propose to dispose of both the applications inasmuch as the petitioner in both the applications are parties in the same suit and have challenged the same order passed in the said suit.
(2.) Petitioner, in the first revisional application i.e. C.O. No. 1768 of 1987, is the plaintiff in Title Suit No. 412 of 1977 who filed a suit against one Manik Chandra Das, the predecessor-in-interest of the opposite parties/defendants who are also petitioners in the second revisional application.
(3.) Initially, the suit was filed in the years 1975 for eviction, mesne profits and recovery of arrears of rent etc., bearing T. S. No. 105 of 1975 in the 3rd Court of Munsiff at Alipore against Manik Chandra Das and after his death, Ashis Kumar Das and Others were substituted as defendants in the said suit and the suit was renumbered as T. S. No. 412 of 1977 in the 1st court of Munsiff at Alipore.;