HEMAMANI TALUKDAR Vs. AKSHENDRA KALITA

JUDGEMENT

(1.) The instant revision petition is filed by Smt. Hemamani Talukdar for setting aside the order dated 9.3.2010 in TS 12/2009 passed by the learned Munsiff, Bajali, Pathsala wherein prayer for filing the written statement after two days of the statutory period prescribed under order VIII, Rule 1, was rejected.

(2.) Heard Mr. B.N. Sarma, learned Counsel for the Petitioner as well as Mr. H. Kalita, learned Counsel for the Respondent.

(3.) The instant petition is listed today for admission hearing. As agreed to by the learned Counsel for the parties and considering the nature of the impugned order, the instant petition is taken up for disposal at this stage.