ASHUTHOSH DAS Vs. SUSHMA RANI DAS

JUDGEMENT

(1.) This revision serves as an example as to how a small unmindful and inadvertent act of omission on the part of a Court, at the right moment, can lead to denial of the reliefs, which the Court might have itself granted.

(2.) The order, dated 10-3-99, passed by the learned Civil Judge (Jr. Divn) No. 1. Karimganj, in Title Execution No. 7/98. is under challenge in the present revision by the decree-holder.

(3.) The facts leading to the present revision may be noticed as follows :