IVORY SYIEM Vs. BETTYMAI SYIEM

JUDGEMENT

(1.) AS prayed for by the learned Sr. counsels appearing for the parties, this revision petition is taken up for disposal at this stage.

(2.) HEARD Mr. VGK Kynta, learned Sr. counsel, assisted by Mr. R. Thangkhiew, learned counsel appearing for the petitioner and also Mr. H.S. Thangkhiew, learned Sr. counsel, assisted by Mr. L. Khyriem, learned counsel appearing for the respondent.

(3.) ON bare perusal of the suit properties mentioned in the plaint of TS No. 12/2011, it is clear that the suit lands mentioned in a), b), c), d), e), f) and g) are situated within the Mylliem Syiemship. The suit lands mentioned at h), & i) are located within the Myrdon Sirdarship. It is an admitted case of both the parties that the Rules called Khasi Hills Autonomous District Council (Administration of Justice) Rules, 1953 is applicable to the present case. "Village" is defined in Rule