MOSHHILPA MARING Vs. ANGOM AMU SINGH

JUDGEMENT

(1.) Heard Mr. S. Sachindra, learned counsel appearing for the petitioners; and Mr. N. Umakanta, learned counsel appearing for the respondents.

(2.) This civil revision petition has been filed challenging the order of the Civil Judge Senior Division, Imphal East in Execution Case No. 2 of 2010/3/2011/1/2013/22/2014/1/2016 Ref: O.S. No. 8/2003/18/2013.

(3.) The respondents/petitioners/plaintiffs/decree holders filed the suit to demarcate the injunction suit against the present revision petitioners/defendants. The suit was decreed on 28.12.2009 in the following manner :- "1. For the aforesaid observations, reasons and findings, it is ordered and decreed that the boundaries of Kwatha Village are and shall be those that are given in Ext. 6 i.e. order dated 17.1.1924 passed by the Hon'ble Court of the President of Manipur State Darbar in Hill Misc. Case No. 116 of 1923-24. Parties are directed to maintain these boundaries for all time to come. The boundaries as per Exbt. 6 will be demarcated and identified. Defendants' counter claim is accordingly disposed of. Composite decree be prepared accordingly. But no costs. Sd/- (M. Ibohal Singh) Addl. District Judge (Fast Tract Court), Manipur West."