JOHN CHEN Vs. IVORY SYIEM AND ORS.

JUDGEMENT

(1.) HEARD Mr. L. Khyriem, learned counsel appearing for the petitioner.

(2.) THIS revision petition is directed against the judgment and order of the Judge, District Council Court, dated 23 -04 -2015 passed in Misc. Civil Appeal No. 13/2014, wherein and whereunder the learned Appellate Court had partly allowed the appeal.

(3.) THE present petitioner filed the application dated 14 -03 -2014 in the court of Smti. S.B. Laitthma, Presiding Officer, Subordinate District Council Court, Shillong, for impleadment as defendant as respondents who are the plaintiffs in the T.S. No. 12/2011 had made vexatious and false allegations against the present petitioner in the plaint of the T.S. No. 12/2011. For easy reference, the said application dated 14 -03 -2015 filed in the said court for impleadment in the T.S. No. 12/2011 is reproduced hereunder: