Sri Saptarshi Chowdhury vs Smt. Minati Bhattacharjee & Ors
2024 Latest Caselaw 4660 Cal

Calcutta High Court (Appellete Side)

Sri Saptarshi Chowdhury vs Smt. Minati Bhattacharjee & Ors on 11 September, 2024

Author: Biswajit Basu

Bench: Biswajit Basu

S/L 37
11.9.2024

Court No.19 SD IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION

CO 156 of 2024 Sri Saptarshi Chowdhury Vs. Smt. Minati Bhattacharjee & Ors. Mr. Kushal Chatterjee Mr. Shibjit Mitra ... for the Petitioner.

Mr. Probal Kumar Mukherjee, Sr. Adv. Ms. Shreyasi Manna ... for the Opposite Parties.

Affidavit of service filed on behalf of the petitioner

be kept with the record.

The petitioner has approached this Court with a

peculiar grievance that he is unable to file an appeal

against the ex parte judgment and decree dated April 02,

2008 passed by the 2nd Court of learned Civil Judge

(Junior Division), Howrah in Title Suit No.72 of 2005 as

the registry of the learned District Judge, Howrah has

declined to receive the Memorandum of Appeal and the

applications thereto on the ground that the petitioner is

not a party to the connected suit.

To prefer an appeal against the said ex parte

decree, the petitioner needs to obtain the leave of the

Appeal Court as he is not a party to the connected suit;

such leave is not automatic, it depends on the satisfaction

of the Appeal Court that the petitioner is indeed affected

by the said decree.

The learned District Judge is therefore requested

to consider the application of the petitioner for leave to file

such appeal and subject to the outcome of such exercise,

to take follow up steps in accordance with law.

However, it is made clear that this Court has not

gone into the merit of the entitlement of the petitioner to

get the leave to prefer such an appeal; all points including

the maintainability of the said appeal are kept open.

CO 156 of 2024 is thus disposed of without any

order as to costs.

Parties to act on the server copy of this order duly

downloaded from the official website of this Court.

Urgent Photostat certified copies of this order, if

applied for, be supplied to the parties upon compliance

with all requisite formalities.

(Biswajit Basu, J.)