YUMNAM CHAOBA SINGH Vs. YUMNAM BOLAI SINGH

JUDGEMENT

(1.) The present second appeal is directed against the judgment and decree dated 14-05-2015 passed by the learned District Judge, Manipur East (hereafter referred to as 'the District Judge') in Civil Appeal No.22 of 2013/76 of 2012 which was dismissed by it.

(2.) The subject matter in issue relates to a homestead land under Patta No.748 (New) corresponding to old Patta No.6 covered by Dag No.484 measuring an area of 1.89 acres of village No.84-Laku Huidrom (hereinafter referred to as 'the suit land') described in Schedule-A of the plaint.

(3.) ***