HARI PRASAD DOWERAH Vs. TATA TEA LTD.

JUDGEMENT

(1.) Heard Mr. S Sahu, the learned counsel appearing on behalf of the petitioner. Mr. NC Das, the learned senior counsel assisted by Ms. M Devi, the learned counsel appears on behalf of the respondents.

(2.) The petitioner has approached this Court by invoking the revisional jurisdiction of this Court under Sec. 115 of the Code of Civil Procedure, 1908 (for short, 'the Code') challenging the order dtd. 12/12/2024 passed in Title Execution Case No.05/2019 by the Court of the learned Civil Judge (Junior Division), Naharkatia, Dibrugarh (hereinafter referred to as, 'the learned Executing Court').

(3.) For the purpose of deciding, as to whether, this Court should exercise its revisional jurisdiction in respect to the impugned order dtd. 12/12/2024, it is relevant to take note of the brief facts which led to the filing of the instant proceedings.