MAHESH KR. YADAV Vs. AHMED TEA COMPANY

JUDGEMENT

(1.) Heard Mr. D. Mozumder, learned senior counsel for the petitioner and Mr. K.N. Choudhury, learned senior counsel for the respondent.

(2.) This revision is directed against the judgment and decree dated 13.11.2007 passed by learned Addl. District Judge, Dibrugarh, in Title Appeal No. 9/2014, whereby the appeal filed by the defendant against the judgment and decree dated 16.01.2014 passed by learned Munsiff No. 2, Dibrugarh, in Title Suit No.78/2007(N) was dismissed and suit of the plaintiff was decreed.

(3.) As agreed by learned counsel for both the parties, this revision is taken up for disposal at the stage of admission.