BIJOY LAL SUKLABAIDYA Vs. SUSHANTA KAR

JUDGEMENT

(1.) Heard Mr. S.P. Choudhury, the learned counsel appearing for the petitioners and Mr. S.Biswas, the learned counsel for the respondent No.1. None appeared for the Proforma- Respondent Nos. 4 and 5.

(2.) As regards the Proforma-Respondent No. 2, the office note dtd. 24/6/2020 does not reveal that the service is complete. However, taking into consideration the issue in hand, the judgment and order, which I propose to pass, the presence of the Proforma-Respondent Nos. 2,3,4 and 5 is not relevant for the disposal of the instant petition.

(3.) This is a petition under Sec. 115 read with Sec. 151 of the Code of Civil Procedure, whereby the judgment and decree dtd. 9/11/2018 passed by the Civil Judge No. 2, Cachar at Silchar in Title Appeal No. 3/2009 affirming the judgment an decree dtd. 23/12/2008 passed by the Munsiff No. 2, Cachar at Silchar in Title Suit No.40/2003 has been put to challenge.