ARIFA BEGUM MUSSTT Vs. TOYAB ALI

JUDGEMENT

(1.) Challenging the legality of the order, dated 9.6.97, passed by learned Civil Judge (Jr. Dim) No. 3, Guwahati, on the Petition No. 246/97 made under Order XIV Rule 2 read with Section 151 Cr.P.C. filed in Title Suit No. 297/95, the defendants-petitioners have submitted this revision under Section 115 read with Section 151 of the Code of Civil Procedure (hereinafter referred to as "the Code").

(2.) The material facts and various stages, which have led to this revision, may, in brief, be stated as follows:-

(3.) I have carefully perused the relevant records including the impugned order. I have heard Mr A. Sattar, learned counsel for the petitioners, and Mr H. Deka, learned counsel appearing for the opposite party.