CHARU BALA SARKER Vs. HARI SAHA

JUDGEMENT

(1.) Heard Mr. M.H. Ahmed, learned counsel appearing for the petitioners. Also heard Ms. B. Sarkar, the learned counsel representing the respondents.

(2.) This is an application under Sec. 115 of the Code of Civil Procedure read with Article 227 of the Constitution of India challenging the judgment and decree dtd. 27/2/2006 passed by the learned Civil Judge (Sr. Divn.), Bongaigaon in T.A. 02/2005.

(3.) Lt. Charu Bala Sarkar filed the Title Suit No.01/2004 in the court of Civil Judge (Jr. Divn.), Bongaigaon against Lt. Hari Saha for recovery of arrear rent in respect of a house and for his eviction therefrom.