STATE OF MANIPUR Vs. SOUKHOJAM HAOKIP

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and decree dated 24.01.1996 passed by the First Appellate Court i.e the learned District Judge, Manipur West in First Appeal No.2 of 1995 upholding the judgment and decree of the trial court dated 29.09.1994 passed by the learned Sub-Judge, Manipur West in O.S. No.81/88/61/91 and the concurrent finding of both the Courts below is that the respondent No. 1 /plaintiff is the owner of the suit-land, particulars of which, are being mentioned in the later part of this judgment and order or in other words, the suit-land is a part of the Monpi Sumchinvum Village.

(2.) Heard Mr.A.Modhuchandra, learned Government Advocate appearing for the appellants and Mr.R.K.Lalit, learned counsel appearing for the respondents/plaintiff.

(3.) The substantial questions of law formulated for the decision in the present Second Appeal are: "Non-consideration of the provisions of the Manipur State Hill Peoples (Administration) Regulation, 1947 and the schedule thereto, the Census Book, 1971 for the State of Manipur and the Durbar Resolutions, which are admittedly very vital documents for the appellants/defendants in deciding the Issue Nos. 1,2,3 and 4 will render the findings of the Courts below in Issue Nos. 1, 2, 3 and 4 perverse or not?"