RAGHUNATH CHOUDHURY Vs. RAMESHWAR RAI

JUDGEMENT

(1.) By this application under article 227 of the Constitution of India the petitioner has challenged the order, dated 12.2.2003 passed in Misc (J) Case No. 1/03 arising out of Title Suit No. 16/2003 by the learned Civil Judge (Senior Division) No. 3, Kamrup, Gauhati.

(2.) Heard Mr. S.P. Roy, learned counsel for the petitioner. Although a caveat has been filed being Caveat No. 1480/04, however, none appears on behalf of the caveator when the matter was taken up.

(3.) Before the present petition, the petitioner filed CRP No. 162/03 under section 115 CPC. While the said revision petition came up for hearing on 27.7.04, the following order was passed and the revision petition was dismissed accordingly.