SUBHASH KARMAKAR AND ORS. Vs. ALHAJ SAKEN ALI

JUDGEMENT

(1.) HEARD Mr. Sarma, learned counsel for the petitioner, and also heard Mr. N. Choudhury, learned counsel appearing on behalf of the Opposite -party.

(2.) BY the impugned order dated 23.12.2002, passed in Misc. (J) Case No. 50/02, arising out of Title Suit No. 7/02, the learned Civil Judge (Junior Division) No. 1, Goalpara, has allowed the application for review by setting aside the order, dated 2.9.2002, passed by the same Court in T.S. No. 7/02, whereby the plaintiffs/petitioners' prayer for amendment of the plaint was allowed.

(3.) CONSIDERING the matter in its entirety, this revision is disposed of with the observation that since the present revision is directed against ah order allowing the application for review, the impugned order is an order passed under -Order 47 Rule 4 of the CPC and since such an order fails within the appellate orders.