SHREE LAXMI STORES Vs. CHANDANMAL CHHAJER

JUDGEMENT

(1.) The revisional jurisdiction of this Court conferred by Section 115 of the Code of Civil Procedure, 1908 has been sought to be invoked while challenging the judgment and decreed dated 01.10.2016, passed by the learned Civil Judge, Dhubri in Title Appeal No. 76/2013, whereby, the appeal preferred by the respondent/plaintiff was allowed. The said appeal was preferred against the judgment and decree dated 05.08.2013, passed in Title Suit No. 256/2007 by the Court of learned Munsiff No. 1, Dhubri, by which the suit was dismissed.

(2.) The brief facts of the case may be put in a nutshell as follows;

(3.) Aggrieved by the aforesaid judgment and decree, the present appeal has been preferred.