AMANAT HUSSAIN Vs. MUSSTT SAHIDA BEGUM

JUDGEMENT

(1.) Heard Mr. B.D. Deka, learned counsel for the review petitioners. Also heard Mr. A.C. Sarma, learned Sr. counsel appearing for the respondent.

(2.) By this review application, the review petitioners seek review of the common judgment and order dated 29.07.2015 passed in RSA Nos.193/2004 and 194/2004.

(3.) The respondent had filed a suit, being Title Suit No.10/1994 in the Court of Civil Judge, Junior Division No.1, at Goalpara against the review petitioners for declaration of right, title and interest in respect of Schedule-A and Schedule-B land; for a decree of mesne profit @ Rs. 1,000/- per month w.e.f. 01.01994 with interest @ 15% per annum; injunction, etc. Schedule-A land measures 1 katha 12 lechas and Schedule-B land measures 1 katha within the Schedule-A land. Recovery of possession was sought for in respect of Schedule-B land by evicting the defendants.