SIRAJUL ISLAM Vs. FIROZA BEGUM

JUDGEMENT

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

(2.) This is an application under Sec. 115 of the Code of Civil Procedure, 1908 (for short "the Code") challenging the judgment and decree dtd. 28/4/2022 passed in Title Appeal No.73/2016 by the Court of the learned Civil Judge (Senior Division) No.3, Kamrup (M) at Guwahati whereby the appeal was allowed thereby decreeing the suit in favour of the plaintiffs.

(3.) For the purpose of adjudicating as to whether there was any jurisdictional error or the learned First Appellate Court had exercised jurisdiction illegally as well as with material irregularity, this Court finds it relevant to take note of the brief facts leading to the filing of the instant application.