INDIRA DEVI SURANA Vs. ROOPCHAND KUCHERIA

JUDGEMENT

(1.) Heard Mr. B. D. Deka, the learned counsel appearing on behalf of the petitioner and Mr. A. Sancheti, the learned counsel appearing on behalf of the respondents.

(2.) This is a case where a tenant who had suffered a decree of ejectment in order to nullify the same, have resorted to all litigative acrobatics and the present one, through one of the joint decree holders.

(3.) The petitioner herein who was one of the joint decree holders had approached this Court challenging the order dtd. 6/2/2025 whereby an application filed by the petitioner under Sec. 47 read with Sec. 151 of the Code of Civil Procedure, 1908 (for short, 'the Code') was dismissed by the learned Executing Court, i.e. the Court of the Civil Judge (Senior Division), Bongaigaon as well as non-consideration of the application filed under Order XXI Rule 15 of the Code.