PRAMOD KUMAR SHARMA Vs. KAJORI DEB

JUDGEMENT

(1.) Heard Mr. A. K. Purkayastha, learned counsel appearing for the petitioners. Also heard Mr. B. D. Konwar, learned counsel appearing for the respondents.

(2.) By this application under Article 227 of the Constitution of India read with Section 115 CPC, the petitioners have questioned the legitimacy of the order dated 12.10.2015, passed by the learned Civil Judge No. 2, Kamrup (Metro), Guwahati, in Misc. (J) Case No. 329 of 2015, allowing the Petition No. 4877/15 dated 28.08.2015 filed by the respondents for condonation of delay in preferring the Petition No. 4629/15, which is an application under Order IX Rule 13 read with Section 151 CPC, for setting aside the ex parte decree dated 27.02.2015, passed in Title Suit No. 160/2014.

(3.) The said Title Suit was filed by the petitioners for specific performance of contract and permanent injunction.