THOKCHOM SARATKUMAR SINGH Vs. CHINGANGBAM DOLEN @ DORENDRO SINGH

JUDGEMENT

(1.) THIS is a second appeal filed by the defendant under Section 100 of C.P. Code against the judgment and decree dt. 6.10.2012 - passed by the District Judge, Manipur East in Misc. Civil Appeal No.13 of 2012 which in turn arise out of order dt. 27.07.2011 passed by Civil Judge (Sr.Divn.) No.II, Manipur East in Judl. Misc. Case No.111 of 2011 arising out of O.S. No.33/67/11/93/4/2008.

(2.) BY impugned order, the first appellate court dismissed the appeal filed by the defendant (appellant herein) and affirmed the order passed by the trial court.

(3.) SO the question which arises for consideration in this second appeal is whether first appellate court was right in dismissing the first appeal and thereby justified in upholding the order passed by the trial court?