RAIFUDDIN AHMED Vs. OM PRAKASH KHAKOLIA

JUDGEMENT

(1.) This revision petition under Article 227 of the Constitution of India is directed against the order dated 23.6.2010 passed by the learned Civil Judge, No. 2, Kamrup, Guwahati, in Petition No. 1144 of 2010 arising out of title suit No. 171 of 2006 whereby and whereunder the petition filed by the opposite parties-Defendants under order VIII, Rule 1(A)(3), read with Section 151, Code of Code of Civil Procedure was allowed.

(2.) Heard Mr. S. Ali, learned Counsel for the Petitioner and Mr. G.N Sahewalla, learned senior counsel appearing for the opposite parties.

(3.) As agreed to by the learned Counsel for the parties, this revision petition is taken up for final hearing and disposal at this stage.