MD. MOTIUR RAHMAN Vs. MUSTT ACHIA KAHTOON AND ORS.

JUDGEMENT

(1.) THIS revision has arisen out of the order, dated 29 -8 -2002, passed by learned Civil Judge (Sr. Divn.) No. 2, Guwahati, in Title Execution No. 2/2001 arising out of Title Suit No. 22/84, whereby the petitioners application made under Order 21, Rules 99 and 101 read with Section 151 CPC was rejected.

(2.) IN a nutshell, material facts and various stages, which has given rise to this revision, may be narrated as follows : -

(3.) I have carefully, perused the materials on record including the impugned order. I have heard Mr. S.P. Roy, learned counsel for the petitioner, and Mr. P Khataniar, learned counsel appearing on behalf of the opposite party Nos. 1 to 8.