ASHUTOSH SHIL SHARMA Vs. SUBHASHI SHIL

JUDGEMENT

(1.) Heard Mr. S. Datta, learned counsel appearing for the review petitioner.

(2.) This review petition is filed by the review petitioner under Sec. 114 of the Code of Civil Procedure seeking review of the judgment and order dtd. 6/1/2023 passed by this Court in CRP No.92 of 2022 to reduce the cost amount of Rs.10,000.00 to Rs.5,000.00.

(3.) The background facts of the case, in brief, are that the review petitioner-defendant had filed a petition being CRP No.92 of 2022 under Article 227 of the Constitution of India before this Court for quashing the order dtd. 27/9/2022 passed in T.S. case No.30 of 2018 by the learned Civil Judge, Junior Division, South Tripura, Belonia. While adjudicating the matter, this Court considered the grievances of the petitioner and allowed the revision petition by setting aside the impugned order dtd. 27/9/2022 and remanded the matter back to the Court below giving an opportunity to the petitioner to lead evidence by fixing a date on 4/2/2023 but imposed a cost of Rs.10,000.00 to be paid to the credit of High Court Employees' Association. Aggrieved thereby, the petitioner has preferred this review petition to reduce the amount of cost. Hence, this case.