B.K.SHARMA, J. - (1.)This revision application is directed against the order dated 15.10.2004 and 02.12.2004 passed by the learned Civil Judge, (Junior Division) No. 1 Jorhat, in Title Execution Case No. 19/2004 dismissing the applications filed by the judgment debtors/petitioners.
(2.)Heard Mr. D. Das, learned counsel for the petitioners and Mr. A. Sarma, learned counsel for the respondents.
(3.)The present proceeding is in respect of a title suit being Title SuitNo. 63/1980 which was instituted by Late Salima Khatun during her lifetime for declaration of right, title and interest over the suit property and for recovery of Khas possession of the same. The respondents are the legal heirs of Late Salima Khatun. The title suit was decreed in favour of the plaintiff. Being aggrieved, the defendant Late Tamijuddin Ahmed preferred Title Appeal No. 52/82 which was also dismissed. The Second Appeal being S.A. No. 100/85 was also dismissed by this court by Judgment and Order dated 07.08.92.