LALMOHAN DAS Vs. SAMIRAN DAS

JUDGEMENT

(1.) THIS petition under Section 115 of the Civil Procedure Code (hereafter referred to as the Code) read with Article 227 of the Constitution of India witnesses a challenge to the judgment and order dated 10. 1. 2008 passed by the learned District Judge, Hailakandi in Miscellaneous Appeal No. 4/2007 preferred against the order dated 29. 1. 2007 passed by the learned Civil Judge, Sr. Division, Hailakandi in Title Execution Case No. 20/2006 dismissing the application filed by the revision petitioner under Order-XXI, Rules 97 and 101 read with Section 151 of the Code. The learned Executing Court as well as the Appellate Court having decided against the revision petitioner, the revisional jurisdiction of this Court is sought to be revoked for redress.

(2.) I have heard Mr. I. H. Laskar, learned Counsel for the petitioner and Mr. Dhar, learned Counsel for the respondent No. 7 who has entered through a caveat.

(3.) CAVEAT stands discharged.