MORIAM BEGUM Vs. ABDUL HUSSAIN

JUDGEMENT

(1.) HEARD Ms. R. Choudhury, learned counsel for the petitioner. This is a revision filed by the defendant against the order dated 24.06.2014 passed by Munsiff, Sankardeve Nagar, Hojai in Money Suit No.03/2009.

(2.) BY the impugned order, the learned Munsiff declined to grant adjournment to the defendant for filing the written statement in a suit filed by the respondent thereby deprived him of filing a written statement to contest the suit on merits.

(3.) IT is clear from the perusal of the impugned order that plaintiff was absent on the said date. It is also clear that no reasons were assigned by the learned Munsiff as to why he declined to grant any adjournment to the defendant to file the written statement.