LEGAL HEIRS OF BHANU PRATAP NATH Vs. XXX

JUDGEMENT

(1.) Heard Mr. S. Nath, the learned counsel appearing on behalf of the petitioner and Mr. D. Chakraborty, the learned counsel who appears on behalf of the respondent Nos.2 and 3.

(2.) The petitioner herein has assailed the judgment and decree dtd. 12/11/2024 passed in Title Appeal No.07/2023 whereby the learned Court of the Civil Judge (Senior Division) No.2, Cachar Silchar (hereinafter referred to as 'the learned First Appellate Court') had upheld the judgment and decree dtd. 14/6/2023 passed by the learned Court of the Munsiff No.4, Cachar, Silchar (hereinafter referred to as 'the learned Trial Court') in Title Suit No.119/2014.

(3.) For the purpose of deciding as to whether this Court should exercise its revisional jurisdiction against the impugned judgment and decree, this Court finds it relevant to refer to the judgment of the Supreme Court wherein the scope of the revisional jurisdiction was explained. In the case of Hindustan Petroleum Corporation Ltd. Vs. Dilbahar Singh, reported in (2014) 9 SCC 78 , the Supreme Court in paragraph 43 observed as under: