SARAWGI TRADING Vs. GINI DEVI AGARWALA

JUDGEMENT

(1.) Heard Mr. D. Chakraborty, learned counsel for the petitioner.

(2.) This is a civil revision filed by the defendant (tenant) under Section 115 of Civil Procedure Code against the order dated 22.01.2014 passed by Civil Judge, Dhubri in Title Appeal No.43 of 2011 which in turn arise out of judgment dated 11.3.2011 passed by Munsiff No.1, Dhubri in Title Suit No.236 of 2007.

(3.) By impugned order, the first appellate court dismissed the petitioner's appeal and affirmed the judgment and decree of the trial court for eviction of the petitioner from the suit house.