GUNA DUTTA Vs. ASSAM VALLEY PLYWOODP LTD

JUDGEMENT

(1.) Heard Shri Rs.Mishra, learned counsel for the petitioner. None appears for the respondents in spite of names of counsel being shown in the cause list.

(2.) The present application has been filed under Sec. 115 of the Code of Civil Procedure, 1908 against the judgment and decree dtd. 24/3/2011 passed by the learned Munsiff No. 1, Dibrugarh in Title Suit No. 140/2007. The said suit was instituted by the petitioner as plaintiff under Sec. 6 of the Specific Relief Act, 1963 (hereinafter the Act, 1963).

(3.) At the outset, the learned counsel has submitted that under Sec. 6 (iii) of the Act, no appeal lies against any order or decree and therefore, the present revision petition has been filed.