RULI AHMED Vs. GIRIN

JUDGEMENT

(1.) Heard Mr. B. D. Deka, learned counsel for the petitioner. Also heard Mr. D. Mazumdar, learned Additional Advocate General, Assam representing the respondent Inland Water Transport Department, State of Assam. Also heard Mr. S. R. Gogoi, learned counsel appearing on behalf of the respondent No. 1/ Caveator. Caveat stands discharged.

(2.) The present revision petition under Article 227 of the Constitution of India is filed assailing an order dtd. 20/3/2023, passed by the learned Appellate Court (Civil Judge No. 2, Kamrup (M)) in Misc. Appeal No. 30/2022, whereby the order dtd. 2/9/2022, passed by the learned Trial Court (Munsiff No. 4, Kamrup (M)) in Misc. J. Case No. 289/2022 granting injunction in favour of the petitioner/plaintiff, was reversed.

(3.) The background fact: