INDRA BAHADUR CHETRY Vs. NIL KUMARI CHETRY

JUDGEMENT

(1.) THE revisional jurisdiction of this Court under Section 151, CPC, has been so ought to be invoked by the petitioner/judgment debtor by challenging the order dated 29. 3. 2007 passed by the learned Civil Judge, Tinsukia, in Misc. (J) Case No. 45/2002 arising out of T. Ex. Case No. 5/96.

(2.) I have heard Mr. C. K. Sarma Baruah, learned senior Advocate for the petitioner/judgment debtor and Mr. G. P. Bhowmik, learned counsel for the respondent.

(3.) AWAY back on 19. 7. 94, the decree-holders/respondents instituted the suit against the petitioner/judgment debtor/defendant in the Court of the then Additional District Judge, Tinsukia, which was registered as T. S. No. 43/94. In the said suit the decree-holder/plaintiffs prayed for as follows :