LAWS(GAU)-2014-1-39

NITYANANDA DUTTA Vs. DIMBESWAR PEGU

Decided On January 10, 2014
NITYANANDA DUTTA Appellant
V/S
Dimbeswar Pegu Respondents

JUDGEMENT

(1.) Heard Mr. G. N. Sahewalla, learned Senior Counsel, assisted by Ms. B. Sarma, learned counsel appearing for the petitioners and Mr. B. K. Bhatacharjee, learned counsel for the respondents.

(2.) This is a civil revision filed by the defendant under Section 115 of Civil Procedure Code against the judgment and decree dated 3.1.2007 passed by Munsiff No.1, Dhemaji in Title Suit No.4 of 2005.

(3.) By impugned judgment /decree, the trial court decreed the suit filed by the plaintiff under Section 6 of the Specific Relief Act against the defendant and passed the decree for possession of the suit land.