Sri Madan Mohan Mondal vs Sri Akhil Chandra Saha (Since ...
2021 Latest Caselaw 5351 Cal

04.10.2021
Ct. No.8
S/L No.1
KS
                                          (Via Video Conference)
                                            S.A.T. 2089 of 2005
                                  Sri Madan Mohan Mondal
                                             -Vs.-
             Sri Akhil Chandra Saha (since deceased) represented by his
             legal heirs Smt. Manju Saha & Ors.



                                   Ms. Shivangi Thard
                                                     .....For the Appellant
                                   Mr. Rahul Karmakar
                                   Md. F. Rosul
                                                   .....For the Respondents

Learned counsel for the appellant sought for correction in

respect of the Ejectment Suit No.1509 of 2000 but, this Court finds

on the record as reflected from the Paper Book itself that the

judgment of the Learned Judge, IV Bench, City Civil Court was

passed in connection with Ejectment Suit No.1509 of 2000.

Therefore, there is no necessity for correction of the case record.

Let the matter appear after "Puja Vacation" for more

clarification.

(Shivakant Prasad, J.)