- (1.) Heard the learned advocates appearing on behalf of the parties.
(2.) This is an application under Article 227 of the Constitution of India directed against an order dated 27th March, 2008 passed by the learned Civil Judge (Senior Division), Purulia, in Title Suit No. 122 of 2007.
(3.) The petitioners before this Court are the defendant Nos. 1 and 2 in respect of the suit pending before the learned Court below.;