PRABHU DAYAL AGARWAL KOHINAWAL Vs. HIRANYA KHOUND

JUDGEMENT

(1.) Heard Mr. S. Chamaria, learned counsel appearing for the petitioner. Also Heard Mr. PJ. Saikia, the learned counsel appearing for the respondent.

(2.) This application filed u/s 115 of the Code of Civil Procedure, 1908, challenging the legality and validity of the order dtd. 7/2/2017, passed by the Munsiff No. 1 in Execution Case No. 01/2016 relating to T.S. No. 24/2003.

(3.) The petitioner filed a Title Suit against the respondent praying for recovery of vacant possession of the suit house after ejecting the respondent there from. The suit was decreed ex-parte vide judgment and order dtd. 23/12/2003. The decree was prepared and signed by the judge on 11/4/2004.