AMIRATDDIN Vs. MUHIBUL HUSSAIN

JUDGEMENT

(1.) In this petition, under Sec. 115 of the Code of Civil Procedure, the petitioners - Md. Amiratddin and 5 Ors., have put to challenge the judgment and order, dtd. 19/11/2019, passed by the learned Civil Judge, Golaghat in Misc. Appeal No. 1/2018. It is to be noted here that vide the impugned judgment and order, the learned Civil Judge had affirmed the order dtd. 13/9/2018, passed in Misc. (J) Case No. 04/2018, arising out of T.S. No. 7/2015, by the learned Munsiff No. 1, Golaghat, whereby, the learned Munsiff No. 1, Golaghat, had dismissed the petition filed by the petitioners under Order 9 Rule 13 of the CPC.

(2.) The factual background leading to filing of the present petition is adumbrated herein below:-

(3.) Being aggrieved by the impugned judgment and order dtd. 19/11/2019, the petitioners have preferred this revision petition on the following grounds:-