LAWS(GAU)-2014-1-42

MAHENDRA NARAYAN NATH Vs. HAREN BORO

Decided On January 10, 2014
Mahendra Narayan Nath Appellant
V/S
Haren Boro Respondents

JUDGEMENT

(1.) None appears for the petitioner.

(2.) Heard Mr. BR Dey, learned counsel appearing on behalf of the respondents.

(3.) So the short question that arises for consideration in this revision is whether trial court was justified in dismissing the suit filed by the plaintiff under Section 6 of the Act.