LAWS(MANIP)-2019-7-43

SAGOLSEM THAMBALJAO SINGH Vs. SAGOLSEM KOMOL SINGH

Decided On July 05, 2019
Sagolsem Thambaljao Singh Appellant
V/S
Sagolsem Komol Singh Respondents

JUDGEMENT

(1.) Heard Shri Ng. Premkumar, Advocate for the petitioner and Shri Th. Modhu, Advocate for the respondent.

(2.) The instant civil revision petition is directed against the order dated 16-10-2015 passed by the learned Civil Judge, Senior Division, Imphal West in Judl. Misc. Case No. 100 of 2015. [Original Suit No. 1 of 2014]

(3.) Facts and circumstances as narrated in the instant petition, are that the respondent filed an original suit being O.S. No.1 of 2014 before the learned Civil Judge, Senior Division, Imphal West against the petitioner praying for declaration of title / ownership over the suit land and also a decree for evicting the petitioner from the suit land and deliver the possession thereof. The allegations made in the suit are inter-alia that the respondent purchased the suit land from Shri Soram Basna in the year 1966 and since then, the members of the family including the petitioner and other members had been enjoying the produce of the suit land upto 1996. From the year 1996, the petitioner has been in possession of the said suit land as permitted by the respondent but since the petitioner claimed hostile title against the respondent, he filed the said suit.