ANJALI BANERJEE Vs. BHOBESH CH. BAROOWA

JUDGEMENT

(1.) Heard Mr. R. Hussain, learned counsel for the petitioners in CRP No. 12 of 2023. Also heard Mr. G. Rahul, learned counsel for the respondent.

(2.) Heard Mr. G. Rahul, learned counsel for the petitioner in CRP No. 81 of 2023. Also heard Mr. R. Hussain, learned counsel for the respondents.

(3.) In these two Civil Revision Petitions, under Sec. 115 of the Code of Civil Procedure, the petitioners have challenged the same judgment and decree dtd. 7/11/2022 passed by the learned Additional District Judge No. 2, Kamrup (M) at Guwahati (herein after Appellate Court) in Title Appeal No.14 of 2021, where by the learned appellate court had dismissed the appeal being Title Appeal No. 14 of 2021 filed by the defendants and thereby affirmed the judgment and decree dtd. 5/12/2020, so passed by the learned Civil Judge No. 2, Kamrup (M), Guwahati (herein after Trial Court) in T.S No. 265 of 2010, with a modification of compensation amount of Rs.500.00 instead of Rs.2000.00 per day, till realization for unauthorized stay in the suit premises.