MANIPUR MOUNTAINEERING AND TREKKING ASSOCIATION Vs. MARINGMEI ACHAM

JUDGEMENT

(1.) Heard Mr. N. Umakanta, learned counsel appearing for the petitioner and Mr. S. Abung, learned counsel appearing for the respondents.

(2.) This civil revision petition has been filed challenging the single line orders passed by the Civil Judge Junior Division, Churachandpur in Original (Injunction) Suit No. 12 of 2011 on 04.01.2018 and 05.07.2018 (Annexure-A/7 and A/8) which read as follows : "In the Court of Civil Judge Jr. Division, Churachandpur, Manipur Original (Injunction) Suit No. 12 of 2011

(3.) The respondents in this civil revision petition are the defendants in the pending suit objecting to the conduct of revision petitioner/plaintiff allegedly violating the status quo order dated 08.12.2011 and the subsequent orders. It is alleged that plaintiff/civil revision petitioner has tried to encroach into the property by bringing JCB excavator, Bulldozer, Tata Tipper etc. and are digging ponds, constructing roads and also other structures. In this regard, the respondents/defendants filed Judicial Misc. Case No. 17 of 2013 invoking Order 39 Rule 2-A of CPC to detain the plaintiff for violation of the status quo order. It appears that the defendant also filed Judicial Misc. Case No. 39 of 2014 against plaintiff for disobeying the order of Court invoking Order 39 Rule 2-A of CPC. Challenging the suit abeyance order, this civil revision petition is filed.