AWADH KUMAR YADAV Vs. DHANI RAM SAHU

JUDGEMENT

(1.) HEARD Mr N. Dhar, learned counsel appearing for the petitioner/defendant Nos. 2,3 and 4 as well as Mr. G. C. Phukan, learned counsel appearing for the respondent-plaintiff.

(2.) THIS revision petition is directed against the order of the learned Munshiff, Hojai dated 27. 3. 2007 passed in Petition No. 890 of 2005 (T. S. No. 38 of 2004) for not admitting the written statement filed by the petitioner-defendant Nos. 2,3 and 4.

(3.) THE facts stated in short leading to the filing of the present revision petition is that the respondent-plaintiff filed the Title Suit No. 38 of 2004 in the Court of the Civil Judge (Junior Division) against the present petitioner and other for declaration that the respondent-plaintiff is an un-ejectable occupant tenant in respect of the suit land and confirmation of his possession of the suit land.