THANGJAM SHYAMKISHORE SINGH Vs. ANDY MANGSATABAM

JUDGEMENT

(1.) These matters are taken up as supplementary item on the instructions of Hon'ble the Chief Justice as Hon'ble Mr. Justice A. Bimol Singh has recused these matters as one of his relatives is appearing on behalf of the appellants.

(2.) Heard Mr. H. Prabirkumar, learned counsel for the appellants.

(3.) The appellants are the defendants in O.S. No. 63 of 2014 filed by the respondent herein. The respondent No. 1/plaintiff prays for declaration as the owner of homestead land under patta No. 78/614 (old), 200 (new) covered by C.S. Dag No. 1247 measuring an area of 0.24 acre at Village No. 78, Changangei, Imphal West. By the judgment and decree dtd. 5/5/2025 in O.S. No. 63 of 2014 passed by the learned Civil Judge Senior Division, Imphal West, the suit was decreed and the plaintiff was declared as owner of the suit land and after acquisition of 0.0839, he is in still in possession of 0.1561 acre of the suit land at village No. 78, Changangei, Imphal West District, Patsoi Sub-Division. The appeal i.e. RFA No. 6 of 2025 filed by the appellants herein was dismissed by the learned District Judge, Imphal West vide order dtd. 20/9/2025.