BANSHILAL SUTHAR Vs. MANAKLAL JHAWAR

JUDGEMENT

(1.) BY this common judgment, C.R.P. No. 293/2000 and C.R.P. No. 393 of 2000 are proposed to be disposed of. Both these civil revisions have been directed against the Judgment and Order dated 14.7.2000 passed by the learned Civil Judge (Senior Division) Tezpur in Title Appeal No. 30/1996.

(2.) WE have heard Mr. B.K. Goswami, learned senior counsel for the petitioner in C.R.P. No. 293 of 2000.

(3.) THE aforesaid judgment of the learned Munsiff was challenged by the defendant -tenants before the Civil Judge (Senior Division), Tezpur in Title Appeal No. 30/1996. The learned First Appellate Court by the judgment and decree dated 14.7.2000 dismissed the appeal affirming the judgment and decree of eviction passed by the learned Trial Judge.