MUNIN CHANDRA DUARI @ MUNIN DUARI Vs. MANOHAR SINGH

JUDGEMENT

(1.) THIS is a civil revision filed by the defendant/non -applicant (tenant) under Section 115 of the Code of Civil Procedure against the order 10.4.2008 passed by the Civil Judge, Dibrugarh in Title Appeal No.18 of 2004, which, in turn, arise out of the order dated 15.10.2004 passed by Civil Judge (Junior Division) No.1, Dibrugarh in Title Suit No.77 of 2000.

(2.) BY impugned order, the first appellate court dismissed the appeal filed by the petitioner herein and in consequence affirmed the judgment /decree passed by the trial court, which had decreed the suit filed by the plaintiff against the petitioner for his eviction from the suit house.

(3.) FACTS of the case lie in a narrow compass. They, however, need mention in brief infra.