DUKEN KATO Vs. NYAGE KATO

JUDGEMENT

(1.) Heard Mr. M.Pertin, learned Senior Counsel, assisted by Ms. T.Y. Bhutiya learned counsel for the petitioner. Also heard Mr. T. T. Tara, learned counsel for the respondent.

(2.) This Civil Revision Petition, under Sec. 50 of the Assam Frontier (Administration of Justice) Regulation, 1945 read with Sec. 115 of the Code of Civil Procedure is preferred by the petitioner against the Judgment and Order dtd. 23/3/2015 in Execution Case No. 36/2012, passed by the learned Chief Judicial Magistrate -Cum- Civil Judge, (Sr. Division) Aalo.

(3.) The background facts', leading to filing of this petition is adumbrated herein below: