LAWS(GAU)-1997-12-13

TRIPURA GRAMIN BANK Vs. BIJAN BHATTACHARJEE

Decided On December 09, 1997
TRIPURA GRAMIN BANK Appellant
V/S
BIJAN BHATTACHARJEE Respondents

JUDGEMENT

(1.) This application in revision under Section 115 of C.P.C. is directed against the order of learned Civil Judge (Senior Division), Kailashahar, North Tripura dated 14.111.1996 passed in T.S.30 (Mortgage)/1993.

(2.) I have heard Mr. B.B.Deb, the learned senior counsel appearing on behalf of the petitioner and Mr. K.N.Bhattacharjee, the learned senior counsel appearing on behalf of the respondents.

(3.) To appreciate the contentions canvassed at the bar by learned counsel for the parties the impugned order which is a very short one may be extracted as under :-