KULENDRA NATH KAKATI Vs. BHABESH BARUAH

JUDGEMENT

(1.) Order dtd. 4/5/2017, passed by the learned Civil Judge No. 1, Kamrup (M), in Misc. (J) Case No. 458/2014, arising out of Title Execution Case No. 04/2013, and order dtd. 4/5/2019, passed by the learned Civil Judge No. 1, Kamrup (M), Guwahati, in Misc. (J) Case No. 600/2017, arising out of Title Execution Case No. 04/2013, are impugned in this Civil Revision Petition filed under Sec. 115 of the Code of Civil Procedure by the petitioners, namely, Sri Kulendra Nath Kakati and Smt. Surabi Kakati. It is to be mentioned here that vide impugned order dtd. 4/5/2017, the learned Civil Judge No. 1, Kamrup (M), Guwahati, had dismissed the petition filed under Sec. 47 and Order 21 Rule 97 and 101 of the Code of Civil Procedure and vide impugned order, dtd. 4/5/2019, the learned Civil Judge No. 1, Kamrup (M), Guwahati, had dismissed the petition filed by the petitioners under Order 47 Rule 1 read with Sec. 151 of the Code of Civil Procedure for reviewing the order dtd. 4/5/2017.

(2.) The factual background leading to filing of the present petition is briefly stated as under:-

(3.) Being highly aggrieved, the petitioners approached this Court by filing the present Civil Revision Petition on the grounds: