SUDHANGSHU MOHAN DEB Vs. NIRODA SUNDARI DHUPI ALIAS DAS

JUDGEMENT

(1.) This application under Section 115 read with Section 151 of C.P.C. is directed against the order of Learned Civil Judge, Senior Division No. 1 Agartala dated 13.1.1997.

(2.) I have heard Mr, B. Das, the learned senior counsel appearing on behalf of the petitioner and Mr. S, Bhattacharjee, the learned counsel appearing on behalf of the respondents.

(3.) Shorn of details, the facts relevant for disposal of this application are that the respondents obtained a decree against the present petitioner by virtue of the judgment passed by the first appellate Court setting aside the judgment and decree that was passed by the trial Court, namely, Civil Judge, Senior Division No. 1. Aggrieved, the present petitioner preferred a Second Appeal being Second Appeal No. 20/93. But that appeal was also dismissed by this High Court on 27.8.96. The petitioner then submitted a review petition being Civil Review Petition No. 22 of 1996. But that was also dismissed on 27.11.1996.