DILIP BAISHYA Vs. SARU SARMAH

JUDGEMENT

(1.) Heard Mr. S Dutta, learned counsel for the petitioner. Also heard Mr. S. K.Singh, learned Senior counsel assisted by Mr. B. Pushilal, learned counsel for the respondent.

(2.) This present revision petition under Sec. 115 of the Code of Civil Procedure, 1908 is filed assailing judgment and decree dtd. 29/7/2019 passed in TS No. 46/2015 by the learned Civil Judge at Tezpur, Sonitpur.

(3.) The background facts of the present litigation can be summarized as follows: