RAMA CHANDRA MALLICK Vs. SRIBACHHA ALIAS BACHHA MALLICK

JUDGEMENT

(1.) HEARD

(2.) THIS civil revision stands disposed of at the stage of admission after hearing learned counsel for both the parties and pursuing the impugned judgment of the Addl. District Judge, Jagatsinghpur, passed on 14th August, 2002 in Misc. Appeal No. 42 of 2002.

(3.) AS against that, plaintiffs preferred Misc. Appeal No. 42 of 2002, and on 14.8.2002 the Appellate Court disposed of that appeal in a cryptic and non -speaking order. The relevant portion of that order reads are hereunder : "3. Perused the order passed by the Civil Judge (Junior Division) Kujanga passed on 26.4.2002 and found that he has passed appropriate order and there is nothing on record to differ from the finding. Hence it is ordered : Order The Misc. appeal No. 42/2002 has no merit and is dismissed on contest against the respondent but without cost."