LAISRAM CHAOBA SINGH Vs. POTSANGBAM BIHARI SINGH

JUDGEMENT

(1.) HEARD Mr.H.NK Singh, learned senior counsel assisted by Mr.Somorendra, learned counsel for the appellants and Mr.W.Ojit, learned counsel for the respondents.

(2.) THIS Second Appeal is against the judgment and decree of the District Judge, Manipur East, dated 31.12.1997 passed in Civil Appeal No.3/87/1/89/2/93 dismissing the appeal of the appellant against the judgment and decree of the Trial Court (Munsiff, Imphal) dated 23.12.1986 in Original Suit No.5/81/3/85.

(3.) FOR answering the substantial question of law, even if the respective pleaded case of the appellants and respondents are more fully mentioned in the impugned judgment dated 31.12.1997 passed in Civil Appeal No.3/87/1/89/2/93, it would be convenient to recapitulate the gist of the pleaded case of the appellants as well as the respondents.