NIPAN GOSWAMI Vs. LEGAL HEIRS OF PRAFULLA DEKA

JUDGEMENT

(1.) Heard Mr. A. Sattar, the learned counsel appearing on behalf of the petitioner. Mr. R. Ali, the learned counsel appears on behalf of the respondents.

(2.) The present proceedings has been filed by invoking the revisional jurisdiction of this Court under Sec. 115 of the Code of Civil Procedure, 1908 (for short, "the Code") challenging the judgment and decree dtd. 23/4/2018 passed in Title Appeal No. 21/2017 by the learned Court of the Civil Judge, Nalbari (hereinafter referred to as, "the learned First Appellate Court") thereby setting aside the judgment and decree dtd. 16/8/2017 passed by the learned Court of the Munsiff No. 1, Nalbari (hereinafter referred to as, "the learned Trial Court") in T.S. Case No. 46/2015, as a result, the appeal filed by the respondents herein was allowed, and a decree for eviction was passed against the petitioner herein.

(3.) At the outset, taking into account that the revisional jurisdiction of this Court has been invoked, let this Court therefore take note of the scope of the said jurisdiction.