ASHUTOSH SHIL SHARMA Vs. SUBHASHI SHIL

JUDGEMENT

(1.) Heard Mr. P.K. Pal, learned counsel appearing for the petitioner and also heard Mr. Kawsik Nath, learned counsel appearing for the respondents.

(2.) The present petition has been filed by the petitioner under Article 227 of the Constitution of India for quashing the order dtd. 27/9/2022 in T.S 30 of 2018 passed by the learned Civil Judge, Jr. Division, South Tripura, Belonia.

(3.) Brief facts are as under :