KAKOJAN KRISTI KENDRA Vs. PRODIP DUTTA

JUDGEMENT

(1.) Heard Ms. N. Kakati, the learned counsel appearing on behalf of the petitioners and Mr. P. K. Gogoi, the learned counsel who appears on behalf of the respondent Nos.1 & 2.

(2.) The revisional jurisdiction of this Court has been invoked to challenge the judgment and decree dtd. 4/6/2024 passed in Title Suit No.20/2021 whereby the learned Court of the Civil Judge (Junior Division) No.2 at Jorhat (hereinafter referred to as 'the learned Trial Court') had decreed the suit under Sec. 6 of the Specific Relief Act, 1963 (for short, 'SR Act') in favour of the plaintiff.

(3.) The revisional jurisdiction under Sec. 115 of the Code of Civil Procedure, 1908 has been invoked on the ground that the learned Trial Court had exercised its jurisdiction illegally and with material irregularity, and as such, this is a fit case for exercise of the revisional jurisdiction.