SULTANA SAFIANA TOSHIN Vs. MANOJ JAJODIA

JUDGEMENT

(1.) The revisional jurisdiction under Section 115, CPC, is sought to be invoked in this petition challenging the impugned order dated 06.06.2005 passed by the learned Civil Judge (Sr. division) No. 2, Guwahati, in TS No. 175/99, by the defendants-petitioners. By the aforesaid order the prayer for framing of preliminary issue relating to maintainability of the suit filed on 28.01.2005 by the defendants-petitioners has been rejected by the learned trial Court.

(2.) I have heard Mr. S. Ali, learned counsel for the defendants-petitioners and [Mr. RL Yadav, learned counsel for the plaintiff-respondents.

(3.) The brief panorama of facts leading to disposal of this revision-petition may be stated as follows.