HEM CHANDRA BORA Vs. PRAKASH BHAGAWATI

JUDGEMENT

(1.) Heard Mr. S Biswas, the learned counsel appearing on behalf of the petitioner.

(2.) The instant petition is taken up for disposal at the motion stage itself.

(3.) The petitioner herein has assailed the judgment and decree dtd. 11/4/2025 passed by the Court of the learned Civil Judge, (Junior Division) No. 1, Sonitpur, Tezpur in Title Suit No. 28/1997 on the ground that the said judgment and decree is in contravention to the provisions of Order XLI Rule 25 of the Code of Civil Procedure, 1908 (for short, 'the Code'). In addition to that, the petitioner has also assailed the order dtd. 20/4/2018 passed by the Court of the learned Civil Judge, Sonitpur Tezpur in Title Appeal No.5/2001. The petitioner has also sought for directions upon the learned First Appellate Court to restore the Title Appeal being Title Appeal No.5/2001 and pass appropriate orders in accordance with the provisions of Order XLI Rule 25 of the Code.