BIPIN BIHARI PANIGRAHI Vs. RAMNARAYAN PANIGRAHI AND ORS.

JUDGEMENT

(1.) This civil revision is directed against the order dated 20th July, 2007 passed by the learned Civil Judge (Senior Division), Patnagarh in C.S. No. 68 of 2004.

(2.) The brief facts of the case are as follows:

(3.) Learned Counsel for the Petitioner submitted that this Court in exercise of the inherent jurisdiction under Article 115 of the Code of Civil Procedure may set aside the impugned order and reject the Plaintiff's suit.