BAL BAHADUR LIMBU Vs. ASHBEL BARLOO

JUDGEMENT

(1.) HEARD Ms. S Borah, learned counsel for the petitioners.

(2.) THIS is a revision petition filed by the plaintiff under Article 226/227 of the Constitution of India read with Section 115 of the Civil Procedure Code questioning the legality and correctness of the order dated 5.10.2005 passed by the learned Civil Judge (Sr. Division) Golaghat in a pending civil suit being T.S. No. 16/2002.

(3.) AT this stage, I am not inclined to apply my mind to the merits and de -merits of the impugned order passed by the learned Civil Judge and grant liberty to the plaintiff to challenge the legality and correctness of this order, if occasion so arises, in a regularly constituted appeal under Section 96 of the Civil Procedure Code against the final judgment and decree that may be passed in the civil suit finally one way or the other.