NRIPEN SAIKIA Vs. ANURADHA SAHA

JUDGEMENT

(1.) This is a revision petition filed under Article 227 of the Constitution of India, challenging order dated 21.03.2007, of the Court of Civil Judge, Dhubri, wherein, the learned Civil Judge disposed two Misc. (J) cases being No. 271/2007, and 272/2007.

(2.) Brief facts which led to the filing of this Civil Revision Petition are stated here below;-

(3.) The case of the petitioner as submitted by the learned counsel is as follows: