REBINGSTAR NONGRUM Vs. DORBAR SHNONG OF MAWKDOK VILLAGE

JUDGEMENT

(1.) Heard Mr. S.C. Chakrawarty, learned Sr. counsel assisted by Ms. R. Sumer, learned counsel appearing on behalf of the petitioner as well as Mr. K.S. Kynjing, learned Sr. counsel assisted by Mr. S.M. Suna, learned counsel appearing on behalf of the respondent No. 1 and 2, Mr. T.T. Diengdoh, learned Sr. counsel assisted by Mr. C.T. Sangma, learned counsel appearing on behalf of the respondent No. 3 and Ms. P.S. Nongbri, learned counsel appearing on behalf of the respondent No. 4.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned Sr. counsel appearing on behalf of the petitioner submits that a Title Suit No. 8 of 2011was filed before the Presiding Officer, Subordinate District Council Court, Shillong where the defendant No. 3 in the said suit did not file their written statement inspite of giving ample opportunity. Thereafter, the matter was decided without the written statement.