SHAMURAILATPAM PREMANANDA SHARMA Vs. AYEKPAM LOKESHWOR SINGH

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned senior counsel for the petitioner as well as Mr. R.K. Nokulsana, learned senior counsel for the respondent

(2.) The present petition has been filed under Article 227 of the Constitution of India against the orders dated 26.05.2014 and 2.06.2014 passed by the learned Civil Judge Sr. Divn. No. I, Manipur East in Original Suit No. 65 of 2013.

(3.) The petitioner as plaintiff claiming to be the owner of a land, instituted a suit before the learned Court of Civil Judge (Senior Division) No. I, Manipur East which was registered as Original Suit No. 65 of 2013 claiming for declaration of the boundary line, declaration that the defendant had no right in claiming for the suit land, a decree for permanent injunction, etc. against the respondent/defendant.