SATYADEO BAITHA Vs. RAJKUMARI DEVI

JUDGEMENT

(1.) Heard Mr. S.S. Sharma, learned counsel for the petitioner and also heard Mr. A. Roy, learned Sr. counsel assisted by Mr. A. Roy, learned counsel for the respondents.

(2.) By this Revision Petition, the petitioners had challenged the judgment dated 26.2,96 and decree dated 7.3.96 passed in T.A. Mo. 6/95 by the District Judge, Bongaigaon dismissing the appeal preferred by the defendants/appellant being the tenants against the judgment and decree dated 19.1.95 passed by the Munsiff, Bongaigaon in T.S. No. 22/88 decreeing the plaintiffs/defendants T.S. No. 23/88 for ejectment of the Defendants/Plaintiffs and for recovery of arrear of rent.

(3.) Admittedly this revision is against the concurrent findings of both the Courts below.