JYOTISH BAISHYA Vs. HARI RAM BAISHYA

JUDGEMENT

(1.) Heard Shri P. Das, learned counsel for the petitioner whereas Shri A. Choudhury, learned counsel is present for the sole respondent.

(2.) The instant petition has been filed under Article 227 of the Constitution of India against an order dtd. 14/7/2022 passed by the learned Civil Judge, Nalbari in Title Appeal No. 8/2017.

(3.) The petitioner was the defendant in TS No. 10/2012 which was instituted for declaration of right, title and interest. The decree passed by the learned Trial Court is the subject matter of challenge in the concerned Title Appeal No. 8/2017.