BAISHNAB CHARAN RAY Vs. DEBRAJ SAHOO

JUDGEMENT

(1.) Heard.

(2.) This revision petition is disposed of in the following manner.

(3.) Defendant No. 2 in Money Suit No. 2 of 1999 of the Court of Addl. Civil Judge (Jr. Division), Baramba is the petitioner and plaintiff is the opposite party No. 1 in this revision. That is a suit with the claim of damage on the ground of malicious prosecution in S.T. No. 415 of 1997 of the Court of Asstt. Sessions Judge, Athagarh.