LONGJAM BIJOY SINGH Vs. KEISHAM IRABOT SINGH

JUDGEMENT

(1.) Original Suit No. 24 of 2006, renumbered as Original Suit No. 51 of 2011, on the file of the Ld. Civil Judge (Sr. Division) No.1, Manipur East, was filed on 6/11/2006. This suit was filed by Longjam Bijoy Singh, Longjam Ibohal Singh and Longjam Brojendro Singh against Keisham Irabot Singh and Lairikyengbam (N) Tourangbam (O) Babikarani @ Veda Devi, seeking declaration of their title in relation to the suit schedule homestead land; for cancellation of mutation; and for a permanent injunction restraining the defendants from dispossessing the plaintiffs or otherwise causing injury in relation to the suit schedule land. The suit schedule land is an extent of .0486 hectares in Patta No. 42/490(old)/767(new) in Dag No. 6039 situated at Keishamthong Elangbam Leikai, Imphal.

(2.) While so, Longjam Bijoy Singh, the first plaintiff, died on 8/3/2012. His legal representatives, viz., his widow, 2 sons and 2 daughters, filed Judl. Misc. Case No. 73 of 2012 seeking to be brought on record. This application was filed on 20/4/2012. However, it was dismissed on 27/4/2012 for non-appearance. On the same day, the suit was again dismissed for default.

(3.) On 13/6/2014, the Ld. Civil Judge (Senior Division) No. I, Manipur East, dismissed all three miscellaneous cases. The widow and children of late Longjam Bijoy Singh, the first plaintiff, filed CRP No. 40 of 2014 assailing the order dtd. 13/6/2014 passed in Judl. Misc. Case Nos.479 and 480 of 2013. Longjam Ibohal Singh and Longjam Brojendro Singh, the other two plaintiffs in the suit, filed CRP No. 48 of 2015 against the order dtd. 13/6/2014 passed in Judl. Misc. Case No. 30 of 2013.