A S HOPESON Vs. A S WUNGNANG

JUDGEMENT

(1.) This Letter Patent Appeal was filed before this Court on 22.7.1998 and since then the Appeal has been pending even without being admitted. Although the Appeal was listed from time to time, it is being adjourned on the prayers made by either of the parties for the last 12 years. We have heard Mr. L. Gojendro Singh, learned Counsel lead by Mr. S. Jayanta Singh, learned Senior Counsel appearing on behalf of the Plaintiff/Appellant and Mr. Th. Modhu Singh, the learned Counsel for the Defendant/Respondent.

(2.) The Appellant filed the Second Appeal No. 3 of 1976 challenging the judgment and decree dated 25.2.1976 passed by the learned Addl. District Judge, Manipur in Civil Appeal No. 17/75/5 of 1975 whereunder the judgment and order/decree passed by the learned Trial Magistrate/Munsiff in Original Suit No. 68 of 1971 was reversed and appeal was allowed.

(3.) The aforesaid Second Appeal was dismissed on 1.12.1993 as the learned Counsel for the Appellant did not want to press the appeal. Against the aforesaid order dated 1.12.1993, a review petition was filed before the Court which was registered as Civil Review No. 1 of 1998. The learned Single Judge after hearing the learned Counsel for the review Petitioner, dismissed the review petition vide an order dated 20.4.1998. Challenging the aforesaid order dismissing the review petition as well as in the second appeal, the present Letter Patent Appeal has been filed on 22.7.1998 by the Plaintiff/Appellant.