NIRMALENDU DAS Vs. JANADEBI SARDA AND ANR.

JUDGEMENT

(1.) This revision petition arises from an order dated 6.1.1990 passed by Munsiff (1) Hailakandi in Title Execution Case No.7 of 1989 dismissing the objection filed by the petitioner (judgment-debtor).

(2.) Facts,-On 17.6.1988 Munsiff (1) Hailakandi made an order for passing a decree on compromise between the parties. The last part of the order S dated 17.6.1988 runs in the following words;

(3.) Before dealing with the rival contentions of the parties, it may be noted here that it is not disputed that a decree has been drawn up on 8.1.1990. A copy of the decree is placed on record.