MAHAVIR PRASAD SONI Vs. PURUSHATTAM AGARWALLA @ BABULAL AGARWALA

JUDGEMENT

(1.) THIS Revision Application has been filed against the judgment dated 5.4.88 passed by Additional District Judge, Jorhat in Miscellaneous Appeal No. 2 of 1988 affirming the judgment and decree dated 4.2.85 passed by Assistant District Judge, Jorhat in Title Suit No. 65 of 1984.

(2.) THE decree dated 4.2.85 passed by the learned Assistant District Judge was an exparte decree. That decree is available at page 21, the Revision Application. The judgment reads as follows:

(3.) I have heard Mr. A.C. Sarma, learned advocate for the Petitioner and Mr. P.G. Baruah, learned senior advocate for the opposite party.