BIKRAM CH. DAS Vs. GENERAL MANAGER, N.F. RAILWAY

JUDGEMENT

(1.) By this petition, filed under Article 227 of the Constitution of India, the petitioners challenged the legality and propriety of order dated 18.01.2013 passed by learned Civil Judge, Sr. Division, Court No.1, Agartala, West Tripura in case No. M.S. 29 of 2011.

(2.) Heard learned counsel, Mrs. S. Deb (Gupta) for the petitioners and learned counsel, Mr. A. Lodh for the respondents.

(3.) Facts, in short, for the disposal of the present petition may be stated thus:-