ATUL KRISHNA BANIK Vs. AMBIKA CHARAN DEY AND ANR.

JUDGEMENT

(1.) EARLIER this matter was filed as an appeal. But by an order of this, Court passed today on an application under Section 151 of the Code of Civil Procedure, the second appeal is converted into a revision Petition subject to the question of maintainability and other points that may be raised as a revision Petition by the Respondents

(2.) THE facts are very brief which may be narrated as follows:

(3.) ON the pleadings of the parties, the learned trial Court framed seven issues and no consideration of the evidence adduced, the learned trial Court decreed the (SIC)in favour of the Respondents -Plaintiffs. The Petitioner being aggrieved preferred an appeal before the First Appelate Court and the First Appellate Court by an exhaustive judgment has held that there was no material which calls for interference with the judgment and decree passed by the learned trial Court. Against the aforesaid judgment and decree passed by the First Appellate Court, the present proceeding has been started in this Court.