KSHITISH NANDI Vs. HIRA DHAR

JUDGEMENT

(1.) AS proposed by this Court and also as agreed to by the learned counsel for the parties, this revision petition is taken up for final disposal at the admission stage.

(2.) IN this revision petition under Section 115 of the Code of Civil Procedure (for short 'the Code') the petitioner has questioned the legality of the order dated 13. 04. 2007 passed by the learned Civil Judge, Senior Division, North Tripura, Dharmanagar in Civil Misc. 02 of 2007 [ex. 18 (T) of 2001] whereby and whereunder the learned Civil Judge, Senior Division dismissed the application of the petitioner filed under Section 47 of the Code on the ground of limitation.

(3.) HEARD Mr. D. K. Biswas, learned counsel along with Mr. S. Lodh, learned counsel for the petitioner and Mr. A. M. Lodh, learned senior counsel, assisted by Mr. A. Lodh, learned counsel for the respondents. Also heard Mr. S. Deb, learned senior counsel, who appeared on request of this court to assist it.