GOPIKA RANJAN DEY Vs. SHARIFUL ISLAM BORBHUYA

JUDGEMENT

(1.) THIS reference has been made under Section 113 of the Code of Civil Procedure, 1908 by Smti. R.M. Kharsyntiew, Judicial Magistrate First Class, Assistant to Deputy Commissioner, East Khasi Hills, Shillong (here in after referred as Executing Court).

(2.) BRIEF facts of the case as stated in the statement submitted by the Executing Court are as under:

(3.) HEARD learned counsel for the parties.