UMANGKHINI BORMAN DUTTA Vs. LUNA BORA

JUDGEMENT

(1.) Heard Mr. A.R. Shome, the learned counsel for the petitioner and Mr. P. Kataki, the learned counsel appearing on behalf of the respondent.

(2.) This application under Sec. 115 of the Code of Civil Procedure, 1908 read with Article 227 of the Constitution of India challenging the judgment and decree dtd. 6/9/2021 passed by the learned Civil Judge, Sivasagar in Title Appeal No.08/2020 thereby dismissing the appeal and confirming the judgment and decree dtd. 17/11/2020 passed by the Court of the Munsiff No. 1, Sivasagar in Title Suit No. 48/2016.

(3.) For the purpose of convenience, the parties herein are referred to in the same status as they were in the suit.