PANBARI TEA COMPANY LTD Vs. UMACHAND SHERMALL

JUDGEMENT

(1.) This application, under Article 227 of the Constitution of India, has been filed against the order, dated 18.8.2009, passed, in Money Suit No. 07/2008, by the learned Civil Judge, Tezpur, whereby the learned Civil Judge has rejected the defendant-petitioners' prayer for dismissing the suit on the ground of want of jurisdiction.

(2.) Heard Mr. A.R. Banerjee, learned senior counsel for the defendant-petitioners, and Mr. T.C. Khatri, learned senior counsel, for the plaintiff-opposite party.

(3.) Before coming to the merit of the impugned order, certain material facts need to be taken note of.