SANKAR GOGOI Vs. SAZEDA AHMED HAZARIKA

JUDGEMENT

(1.) Heard Mr. J. Ahmed, learned counsel for the petitioner and Mr. R.K. Bhuyan, learned counsel for the respondent.

(2.) By order dated 18.01.2016, on the prayer made by the learned counsel for the petitioner, this court opined that the matter may be taken up for disposal at the admission stage. Accordingly, with the consent of the learned counsel for both the sides, the matter was taken up for disposal at the admission stage on the basis of materials on record.

(3.) This revision by the petitioner/tenant is directed against the concurrent finding of both the learned courts below and in challenge is the first appellate judgment and decree dated 11.5.15 passed by the learned Civil Judge, Jorhat in Title Appeal No. 8/2014, whereby the judgment and decree in the original suit dated 22.04.2014 passed by the learned Munsiff No.1, Jorhat in Title Suit No. 10/2013 was upheld.