RAJESH PINCHA Vs. MAHESH KUMAR RATHI

JUDGEMENT

(1.) Heard Mr. A.C. Das, learned counsel assisted by Mr. H. Betala, the learned counsel appearing for the petitioner as well as Mr. S.C. Keyal, learned counsel assisted by Ms. P. Barua, the learned counsel appearing for the respondent.

(2.) By this application filed under section 115 of the Civil Procedure Code, the petitioner has challenged the first appellate judgment dated 30.11.2015, passed by the learned Civil Judge, Jorhat, in Misc. (J) Appeal No. 7/2014. By the said judgment, the order dated 28.08.2014 passed by the learned Munsiff No.1, Jorhat was set aside and consequently, the application filed by the respondent- plaintiff under section 6 and 7 of the Assam Urban Areas Rent Control Act, 1972 for restoration of electricity connection and to repair the northern side wall was allowed.

(3.) In view of the issue raised in the present application, with the consent of the learned counsels for the parties, the matter was taken up for disposal at the admission stage.