MOIRANGTHEM YAIMA SINGH Vs. LAISHRAM ROMA DEVI

JUDGEMENT

(1.) This Regular Second Appeal arises from the judgment and decree dated 11.05.2016 passed by the learned District Judge, Bishnupur, in First Civil Appeal No.1 of 2014 arising out of Original Suit No.2 of 2010 of the Court of Civil Judge, Junior Division, Bishnupur.

(2.) The appellant as plaintiff instituted a declaratory suit being Original Suit No.2 of 2010 against the respondent/defendant before the trial Court claiming the following reliefs among others:-

(3.) In the Plaint, the appellant/plaintiff claims that he is the owner of the suit land measuring 1.25 acre which is a part of agricultural land measuring 2.50 acres recorded in his name as co-pattadar with his elder brother, situated within village No.53 ? Moirang.