AGARTALA NAIL INDUSTRIES Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) This Misc. Application has been filed by the appellant under Order XXXIII, Rule 1 read with Sec. 151 of the C.P.C.

(2.) The petitioner as appellant filed First Appeal No. 126/94 under O. XLI, R. 1, C.P.C. read with Sec. 96, C.P.C. against the judgment and decree dated 3-5-94 passed by the learned Asstt. District Judge, West Tripura in Title Suit No. 101 (Mort) of 1988.

(3.) Petitioner No. 2 herein is the proprietor of the firm/factory, namely, Agartala Nail Industries (petitioner No. 1).