KANGABAM ONGBI RUHINI DEVI Vs. HIJAM NABAKUMAR SINGH

JUDGEMENT

(1.) THIS is a second appeal filed by the defendants under Section 100 of C.P. Code against the judgment and decree dated 20.12.2004 passed by Additional District Judge (Fast Track Court), Manipur East in Civil Appeal No. 9/1998/8/2003/3/2003 which in turn arise out of judgment and decree dated 24.07.1998 passed by Civil Judge, Senior Division No. II, Manipur East in Original Suit No. 37/79/19/1989.

(2.) BY impugned judgment and decree, the first appellate court dismissed the first appeal filed by the defendants under Section 96 of the Code and in consequence upheld the judgment and decree passed by the Trial court which had decreed plaintiff's suit for declaration of title over the suit property as specified in the plaint.

(3.) THIS second appeal was admitted for final hearing on following substantial question of law: