AHONGSANGBAM BHEIGASHING SINGH Vs. LEITANTHEM SENAPATI SINGH

JUDGEMENT

(1.) Heard Mr. T. Rajendra, learned senior counsel appearing for the petitioner.

(2.) The present Civil Revision Petition has been filed by the petitioner u/s 115 of the Civil Procedure against the order dtd. 20/8/2015 of the Ld. Civil Judge, Junior Division, Thoubal passed in Judl. Misc. Case No. 53 of 2015 arising out of Original Suit No. 16 of 2014 praying for passing an interim order for staying the further proceeding of Judl. Misc. Case No. 54 of 2015 pending before the Ld. Civil. Judge, Junior Division, Thoubal during the pendency of the present revision petition and to set aside the impugned order dtd. 20/8/2015.

(3.) The respondent as plaintiff instituted Original Suit No. 9 of 2011/16 of 2014 against the petitioners as defendants before the Ld. Civil. Judge, Junior Division, Thoubal praying for the reliefs sought for in the plaint and the petitioners as defendants contested the suit by filling their joint written statement.