SARASWATI VISWAKARMA Vs. INDRA GURUNG

JUDGEMENT

(1.) By way of the present revision petition the petitioner has assailed order dated 17.10.2016 passed by learned Assistant to Deputy Commissioner, Shillong in Misc. Case No. 105 (T) of 2016 whereby the order passed under Order 39 Rule 1 & 2 C.P.C. on 30.08.2016 was vacated.

(2.) Mr. P.K. Borah, learned counsel appearing on behalf of petitioner submits that the petitioner herein filed a suit under Section 192 Indian Succession Act. Alongwith the suit an application under Order 39 Rule 1 & 2 C.P.C. was filed.

(3.) A specific query has been put to learned counsel for the petitioner as to whether impugned order is appealable or revision is maintainable.