NAVEEN KHANNA Vs. NABASHREE MUDOI

JUDGEMENT

(1.) Heard Mr. D. Saraf, the Learned counsel appearing on behalf of the Petitioner. Mr. H. Das, the Learned counsel appears on behalf of the Respondent No. 1.

(2.) This is an application filed under Sec. 115 of the Code of Civil Procedure, 1908 (for short, "the Code") challenging the judgment and order dtd. 13/3/2024 passed by the Learned Civil Judge (Senior Division) Kamrup at Amingaon (hereinafter referred to as, "the Learned First Appellate Court") in Misc Appeal No. 07/2018 whereby the Misc Appeal No. 07/2018 was dismissed thereby confirming the order dtd. 21/8/2018 passed by the Learned Court of the Munsiff, Kamrup at Amingaon (hereinafter referred to as, "the Learned Trial Court") in Misc (J) Case No. 88/2016.

(3.) The question arises in the instant proceedings, as to whether, this Court ought to exercise its revisional jurisdiction against the order dtd. 13/3/2024.