SYED NAIMUDDIN AHMED Vs. SAYEDUR RAHMAN

JUDGEMENT

(1.) Heard Shri R. S. Chauhan, learned counsel for the petitioners.

(2.) Considering the nature of the dispute involved, this Court proposes to dispose of the present petition at the motion stage itself.

(3.) Before dealing with the grounds taken up in this revision petition it would be convenient to state the facts of the case in brief. The present petitioner is the defendant in a suit being Title Suit No. 10/2015 pending before the learned Munsiff, Rangia, Kamrup. The suit was instituted for declaration of right, title and interest and for consequential relief. Alongwith the suit, an application on the Order 39 Rule 1 & 2 was also filed which was registered as Misc (J) Case No. 26/2015.