VIKRANT BARUAH Vs. SAFIKUL ISLAM

JUDGEMENT

(1.) Heard Mr. M. Chetia, the learned counsel for the petitioner. Also heard Mr. H.K. Sarma, the learned counsel for the respondent.

(2.) This application under Sec. 115 of the Code of Civil Procedure, 1908, has been filed by the petitioner, impugning the order dtd. 6/7/2024, passed in Misc (J) Case No. 561/2022, by the Court of the learned Civil Judge, (Junior Division) No. 4, Kamrup(M), whereby the prayer of the present petitioner to pass a decree on admission of facts under Order XII Rule 6 of the Code of Civil Procedure, 1908 in Title Suit No. 160/2022, was rejected.

(3.) The facts relevant for consideration of the instant revision petition, in brief, are that the present respondent had filed a Title Suit, which was registered as Title Suit No. 57/2018, against the present petitioner, in the Court of the learned Civil Judge, (Junior Division) No. 4, Kamrup(M), at Guwahati, for specific performance of agreement for sale of land, belonging to the present petitioner.