LALBOI T. HAOKIP Vs. NGULMINLEN SITLHOU

JUDGEMENT

(1.) Heard Shri L. Sharat Sharma, the learned counsel appearing for the petitioner and Shri T. Rajendra, the learned counsel appearing for the respondents.

(2.) The present Civil Revision Petition has been filed by the petitioner against the order dated 29-09-2016 passed by the Learned Civil Judge, Senior Division, Churachandpur in Judl. Misc. Case No. 103 of 2016 (Ref:-O.S. No. 13 of 2016) whereby the learned Civil Judge has refused to condone the delay in filing the written statement.

(3.) According to the petitioner, in the month of Jan., 2007 the petitioner approached the respondent No. 2 for allowing him to run a school in a piece of agricultural land under Patta No. 98/247 measuring an area of 1.33 acres situated within Torbung Revenue Village for a period of five years commencing from Jan., 2008 till Dec., 2013 on payment of a monthly rent of Rs. 1,500.00 (rupees one thousand five hundred) and for that purpose, a Lease-Deed dated 05-07-2007 was signed between the petitioner and the respondent No. 2.