(1.) This revision petition is directed against the judgment and order dated 29.03.2010 passed by the learned Civil Judge, Barpeta in Misc. Appeal No. 01 of 2009, affirming the order dated 19.03.2009, passed by the learned Munsiff No.1, Barpeta, Assam in Misc.(J) No. 32 of 2008.
(2.) I have heard Mr. M. U. Mahmud, learned counsel appearing for the petitioner and Mr. S. K. Medhi, learned counsel representing for the respondents.
(3.) The facts, leading to filing of this revision petition, may be stated, in brief, as follows: -