CHENIRAM KHANDADHARA Vs. JASHPAL SINGH

JUDGEMENT

(1.) Heard Mr. B. Sharma, the learned counsel appearing on behalf of the Petitioner and Mr. K. Kalita, the learned counsel appearing on behalf of the Opposite Parties.

(2.) This is an application filed under Sec. 115 of the Code of Civil Procedure, 1908 (for short "the Code") challenging the judgment and decree dtd. 8/11/2023 passed in Title Appeal No.17/2021 by the Court of the learned Civil Judge (Senior Division), Charaideo whereby the judgment and decree passed by the learned Trial Court i.e. the Court of the learned Munsiff, Charaideo dtd. 30/4/2021 in Title Suit No.10/2018 was affirmed.

(3.) The issue which is to be adjudicated herein as to whether the judgment and decree passed by the learned First Appellate Court suffers from any jurisdictional error or the exercise of the jurisdiction has been done illegally or with material irregularity. For deciding the said aspect of the matter, this Court finds it relevant to take note of the brief facts leading to the filing of the instant proceedings.