KATI RAM BORO Vs. PARAG PATRA

JUDGEMENT

(1.) Heard Mr. S. Sahu, learned counsel appearing for the petitioners. Also heard Mr. G. Choudhury, learned counsel appearing for the respondents.

(2.) By this application under Article 227 of the Constitution of India, read with Section 151 CPC, the petitioners have called into question the order dated 28.03.2016, passed by the learned Munsiff No. 2, Kamrup (M), in Title Suit No. 590/2007 in respect of the petition, being Petition No. 3574/15 dated 17.10.2015.

(3.) Before proceeding further, it will be appropriate to note that by the said order dated 28.03.2016, the learned trial court had also disposed of another petition, being Petition No. 3468, filed under Order 18 rule 17 read with Section 151 CPC. Dismissal of the said petition is not the subject-matter of challenge in this revision petition.