BIRENDRA SINHA Vs. ARUNIMA SINHA AND ORS.

JUDGEMENT

(1.) HEARD learned Sr. counsel Mr. K.N. Bhattacharji assisted by learned counsel Ms. S. Chakraborty for the petitioner and learned Sr. counsel, Mr. S.M. Chakraborty assisted by learned counsel Mr. S. Bhattacharji for the respondents.

(2.) BY filing this petition under Article 227 of the Constitution, the petitioner challenged Order dated 03.11.2014, passed by the learned Civil Judge, Sr. Division, Dharmanagar in Case No Civil Misc. 11/2014 arising out of T.S. 02/2012 and also the Order dated 19.06.2014 passed in T.S. 02/2012.

(3.) THEREAFTER , the petitioner preferred an application under Section 114 read with Order XLVII, Rules 1 and 2 of CPC seeking review of the order dated 19.06.2014 and the same was registered as Civil Misc. Case No. 11/2014. By impugned Order dated 03.11.2014, the review petition was dismissed by the learned trial Judge and hence the present petition is filed challenging both the Order dated 19.06.2014, passed in T.S. 02/2012 and Order dated 03.11.2014, passed in Civil Misc. 11/2014.