BASUDEV NEWAR Vs. JESMIN BORAH

JUDGEMENT

(1.) Heard Mr. B.Chakravarty, the learned counsel appearing on behalf of the Petitioners and Mr. P. Sundi, the learned counsel appearing on behalf of the Respondents.

(2.) This is an application under Sec. 115 of the Code of Civil Procedure, 1908 challenging the judgment and decree dtd. 19/12/2008 passed by the Court of the Munsiff No. 1, Tezpur challenging the judgment and decree dtd. 10/2/2020 passed by the Court of the Civil Judge, Tezpur, Sonitpur, in Title Appeal No. 6/2016 whereby the said appeal was dismissed thereby affirming the judgment and decree passed in Title Suit No. 68/2011.

(3.) For the purpose of disposal of the instant petition the parties herein as referred to in the same status as they stood before the Trial Court.