INDIRA D SANGMA Vs. WALSANG D SANGMA

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) This revision petition is directed against the order of the learned District Court, Garo Hills Autonomous District Council (for short GHADC) Tura dated 11-12-2012 passed in case No. T.S 2 of 2011. The learned District Court, GHADC, Tura in the first part of the Judgment and Order of the impugned order dated 11-12-2012 clearly made a finding that the Judge of the District Court, GHADC has no jurisdiction to try the suit and accordingly, the suit is transferred to the Subordinate District Council Court.

(3.) After making such findings in the impugned Judgment and Order, he again passed the second part of the Order i.e. injunction order allowing the defendant to continue the collection of the house rent from the tenants of the Assam type house and the tenants shall pay the rent to the present defendant until further orders.