FG OFFICER A K DAS Vs. ABALA DEVI

JUDGEMENT

(1.) This Civil Revision application arises out of an order, dated 18-1-1991 passed by District Judge, at Chaibasa in T. A. No. 45 of 19iO whereby and wbereunder the said learned Court held that the appeal preferred by the petitioner was not maintainable.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The plaintiff-opposite party filed a suit for eviction against the petitioner in the court of Munsif at Chaibasa being Eviction Suit No. 15 of 1989. The said Eviction Suit No. 15 of 1989 was decreed by a judgment dated 20th April, 1990.