BISHNUPADA DAS Vs. AJIT BANK

JUDGEMENT

(1.) Heard Mr. K.D. Chetri, learned counsel for the petitioner. Also heard Mr. S. Borthakur, learned counsel for the respondents.

(2.) The revisional jurisdiction of this Court is sought to be invoked by challenging an order dated 04.12.2018 passed in petition No. 312/2018 arising out of T.S. No. 10/2010 by the learned Munsiff, Hojai.

(3.) The petitioner is the defendant No. 4 in the T.S. presented an application under Order VIII Rule 8 and 9 read with Section 151 of the CPC praying for leave of the Court to file additional written statement and counter claim.