RAJEEV GOSWAMI Vs. ON THE DEATH OF RADHIKA PRASAD KHOUND

JUDGEMENT

(1.) Heard Mr. N.C. Das, learned senior counsel appearing for the petitioner. Also heard Mr. P.J. Saikia, learned senior counsel representing the respondents.

(2.) This is an application under Sec. 115 of the Code of Civil Procedure and Article 227 of the Constitution of India challenging the judgment and decree dtd. 31/10/2019 passed by the learned District Judge, Dibrugarh in Title Appeal No.06/2017.

(3.) The petitioner Rajeev Goswami (hereinafter referred to as "the petitioner "only) is a tenant under the respondents in respect of a shop house measuring about 30' X 52' situated on a plot of land under Dag No.60, P.P. No.10 of Chiring Gaon Ward, Dibrugarh Town. The monthly rent was 500/-.