CHANDRA KANTA SAIKIA Vs. BHABAKANTA BORAH

JUDGEMENT

(1.) Heard Mr. U.K. Das, learned counsel for the petitioner and also heard Mr. S. Sahu, learned counsel for the respondent.

(2.) In this petition under Article 227 of the Constitution of India and Sec. 115, read with Sec. 151 of the Code of Civil Procedure, the petitioner has challenged the order dtd. 13/12/2024, passed in Misc.(J) Case No.14/2024, in Title Suit No.03/2016, passed by the learned Civil Judge (Jr. Division), Bokakhat. It is to be noted here that vide impugned order dtd. 13/12/2024, passed in Misc.(J) Case No.14/2024, arising out of Title Suit No.03/2016, the learned Civil Judge (Jr. Division), Bokakhat (Trial Court, for short), has dismissed the petition filed by the petitioner, under Order VII Rule 11 of the CPC, for rejection of the plaint.

(3.) Mr. Das, learned counsel for the petitioner submits that the respondent herein, as plaintiff, has instituted a title suit, being Title Suit No. 03/2016, arraying the present petitioner as defendant, praying for following relief(s):-