MAMTAJ HUSSAIN Vs. MENOKA DUTTA

JUDGEMENT

(1.) THIS is a civil revision filed by the plaintiff who was appellant before the First Appellate Court under Article 227 of the Constitution of India read with Section 115 of the C.P. Code against the order dated 27.2.2013 passed by District Judge, Nalbari in Petition No.390 in Title Appeal No.2 of 2008 which arise out of T.S. No.11/2005 decided by Civil Judge on 8.2.2008.

(2.) BY impugned order, the first appellate court dismissed the application filed by the plaintiff (appellant of the said appeal) under order 41 Rule 27 of C.P.Code in his pending appeal before the first appellate Court.

(3.) FACTS of the case are short. They however need mention in brief infra.