YOGITA JAIN Vs. MAHENDRA KUMAR JAIN

JUDGEMENT

(1.) Heard Shri T. Rajendra, learned Advocate appearing for the appellants in MFA No.1 of 2017 and the respondents in MAF No.1 of 2021 while Shri H. Nabachandra, learned Advocate appearing for the appellant in MAF No.1 of 2021 and the respondent in MFA No. of 2017.

(2.) Since the above appeals have arisen out of a similar set of facts, the same are being disposed of by this common judgment and order. For the convenience and in order to avoid any confusion, the parties in these two appeals have been described as the appellants/ respondents and the respondent/ appellant in line with the cause title as mentioned in the Misc. First Appeal being MFA No.1 of 2017.

(3.) The MFA No.1 of 2017 preferred by the appellants/ respondents, is directed against the judgment and order dtd. 5/8/2017 passed by the learned Civil Judge, Senior Division, Imphal West (hereinafter referred to as "the learned Civil Judge") in Judl. Misc. Case No. 288 of 2017 in Original Suit No.47 of 2017. The respondent/ appellant as the plaintiff filed the said O.S No.47 of 2017 praying for a decree for the recovery of possession of the suit premises; a decree for the declaration that the sale deed dtd. 15/1/2016 is void and a decree for permanent injunction restraining the appellants/ respondents from entering the suit land.