PADUMI DEORI Vs. SHANTANU SARMAH BORUAH

JUDGEMENT

(1.) Heard Shri A. Ganguly, learned counsel for the petitioners. Also heard Shri Y. S. Mannan, learned counsel for the sole respondent.

(2.) The present application has been filed under Sec. 115 of the Code of Civil Procedure, 1908 against the judgment dtd. 8/7/2019 and decree dtd. 17/7/2019 passed in Title Suit No. 40/2012 passed by learned Munsiff No. 1, Lakhimpur, North Lakhimpur. 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.