BONGAIGAON STORES Vs. MOOL CHAND KUCHERIA

JUDGEMENT

(1.) The order under challenge in the present revision was passed, on 20-11-2001, by the learned Civil Judge (Junior Division), Bongaigaon, in Misc. (J) Case No. 12/2001, arising out of the Title Suit No. 02/ 2000, directing restoration of the suit aforementioned.

(2.) In a nutshell, material facts leading to this revision may be stated as follows:

(3.) I have perused the materials on record induding the impugned order, I have heard Mr. S.S. Sharma, learned counsel for the defendants-petitioners, and Mr. B.K. Goswami, learned senior advocate appearing on behalf of the plaintiffs-opposite party.