DEBABRATA SAHA Vs. NIBEDITA DAS

JUDGEMENT

(1.) Heard Mr. BC Das, learned Senior counsel assisted by Ms. S Roy, learned counsel for the appellant. Also heard Mr. SP Choudhury, learned counsel for the caveator. Caveat stands discharged.

(2.) The present appeal is preferred under Sec. 100 of the Code of Civil Procedure'1908 assailing an order dtd. 24/2/2023 passed by the learned Civil Judge, Karimganj in Misc. Appeal No. 01/2022 whereby the order dtd. 7/1/2021 passed by the learned Munsiff No. 1, Karimganj dismissing Misc Case No. 215/2022, was affirmed.

(3.) The present appellant as petitioner preferred a petition under Order 21 Rule 97, 99 and 101 of the Code of Civil Procedure in Title Execution No. 06/2006 claiming right, title and interest and possession over the decreetal property decreed in TS No. 332/1992.