LAWS(MANIP)-2019-1-72

THINGUJAM NABAKISHWOR SINGH Vs. LAISHRAM LABANGO SINGH

Decided On January 15, 2019
Thingujam Nabakishwor Singh Appellant
V/S
Laishram Labango Singh Respondents

JUDGEMENT

(1.) Heard Mr. Kh. Santa, learned counsel appearing for the petitioner; and Ms. Kh. Rojita, learned counsel appearing for the respondent.

(2.) The revision petition has been filed challenging the order dtd. 9/5/2018 passed by the Civil Judge (Jr. Division), Imphal East in Judl. Misc. Case No. 42 of 2018. For better clarity, the said order is extracted below:

(3.) Mr. Kh. Santa, learned counsel appearing for the petitioner, pleaded that in terms of Order XIII Rule 1, original document should be filed before framing of issues. Therefore, the order of the Court below is bad. On the contrary, Ms. Kh. Rojita, learned counsel appearing for the respondent, pleaded that respondent/plaintiff filed the application under Order VII Rule 14 which reads as follows:-