KHUMANTHEM IBEYAIMA DEVI Vs. KANGABAM (O) KETUKI DEVI

JUDGEMENT

(1.) Heard Shri R.K. Nokulsana, learned Senior Advocate assisted by Shri Y. Sanajaoba, learned counsel appearing for the petitioners; Shri R.K. Tomma, learned Advocate appearing for the respondent No.1 and Shri U. Augusta, learned Advocate appearing for the respondent No. 3. None appears for the respondent No. 2.

(2.) This civil revision petition is directed against the order dated 11-05-2015 passed by the learned Civil Judge, Senior Division, Manipur-East (hereinafter referred to as "the Civil Judge") in Judl. Misc. Case No. 216 of 2015.

(3.) Facts and circumstance which have led to the filing of this civil revision petition, in short, are that on 22-06-1998, the respondent No.1 filed a suit being OS No.20 of 1998 against the petitioners on the allegation that she is the lessee of the stall No.5(A), Purana Bazar, Imphal belonging to the Imphal Municipal Council. According to her, there are several shop stalls belonging to the Imphal Municipal Council, of which the suit stall is the one which is alleged to have been leased to the respondent No.2 who had voluntarily given it up in favour of the respondent No.1. The respondent No.1, on her becoming the registered lessee of the suit stall, asked the petitioners who were occupying it, to vacate the suit stall stating that she had become the lessee in respect of it and was entitled to possess it. The petitioners are alleged to have been put into occupation of the suit stall by the respondent No.2 who was once the lessee who raised no objection when the suit stall was re-allotted in favour of the respondent No.1. The petitioners requested the respondent No.1 to allow them to occupy the suit stall for sometime stating that they would vacate the same as and when they could shift to other suitable place for continuing their respective business. But the petitioners failed to vacate the suit stall despite repeated request being made by the respondent No.1 and accordingly, the said suit was filed by her against the petitioners.