PRANAB KUMAR DAS Vs. CHARU BALA DAS

JUDGEMENT

(1.) Heard Mr. S. J. Sharma, the learned counsel appearing on behalf of the Petitioners and Mr. R. K. Bhuyan, the learned counsel appearing on behalf of the Respondents.

(2.) This is a classic case wherein an unscrupulous litigant has taken this Court for a ride thereby grossly abusing the process of the Court as would appear from the narration of the facts stated herein under.

(3.) The Petitioners herein are the substituted plaintiffs in a suit filed in the year 2000 which was registered and numbered as Title Suit No.229/2000. Subsequently, the said suit was re-numbered as Title Suit No.979/2006 upon being transferred to the Court of the Munsiff No.2, Kamrup at Guwahati in view of the change in the pecuniary jurisdiction of the Court.