DILIP PAUL Vs. RAJ SEKHAR CHAKRABORTY

JUDGEMENT

(1.) The petitioners have prayed for the following reliefs:

(2.) Having heard learned counsel for the parties as also perused the record so made available before this Court, this Court is not inclined to interfere and set aside the impugned order dtd. 5/2/2019 passed by learned Civil Judge (Junior Division), Kamalpur, Dhalai Judicial District in case No.T.S.07 of 2010, titled as Sri Raj Sekhar Chakraborty and others v. Sri Dilip Paul and others.

(3.) The trial Judge has satisfied himself with regard to the correctness of the report of the Survey Commissioner. The challenge laid before the trial Judge was with regard to the fixation of the point and non-inclusion of land. There are two other points which have not been raised before this Court.