AHONGSANGBAM BHEIGASHINGH SINGH Vs. LEITANTHEM SENAPATI SINGH

JUDGEMENT

(1.) HEARD Mr. T. Rajendra Singh, learned counsel appearing for the petitioners.

(2.) THIS revision petition is filed by the petitioners/Defendants under Article 227 of the Constitution of India against the appellate order dated 22.06.2013 passed by the District Judge, Manipur East in Misc. Civil Appeal No.5 of 2012/16/2012 (Ref: Judl.Misc. Case No.94 of 2011 arising out of Original Suit No.9 of 2011).

(3.) HAVING heard the learned counsel for the parties and on perusal of the record of the case, at this stage I do not wish to interfere in the order passed by the appellate court. In my view, it is not proper to record any detail finding on the issue involved in the case because the suit is still pending for its decision on merits and evidence is yet to be recorded. It is more so when two courts have held that plaintiff has a prima facie case in relation to land in suit. This being a concurrent finding of fact on the issue of three ingredients necessary for grant of injunction, I am not in my writ jurisdiction inclined to travel in factual arena of the case at a third time and nor the judicial verdicts on this issue permit me to travel.