MINJO KATO Vs. GOTAM GONGAM GEYI

JUDGEMENT

(1.) HEARD Mr. Marto Kato, learned counsel for the petitioner. Also heard Mr. Tony Pertin, learned counsel appearing for the respondent.

(2.) THIS Civil Revision Petition has been filed under Section 50 of the Assam Frontier (Administration of Justice) Regulation, 1945, read with Section 115 of the Code of Civil Procedure, 1908, for setting aside and quashing the Keba order dated 13.02.2011 and order dated 28.02.2011, passed by the learned Additional Deputy Commissioner, Kamba, West Siang District, in connection with Case No. KMB/JUD/16(A)/2010-11.

(3.) MR. Tony Pertin, learned counsel appearing for the sole respondent, submits that the petitioner have already accepted the Keba decision dated 13.02.2011 and paid the settled amount of Rs. 20,000/- which was fixed as "BINTER", which is a local customary system of final settlement. After accepting and acknowledging the "BINTER" amount of Rs.20,000/-, the petitioner vide his letter dated 01.03.2011, has claimed for enhancement of the said amount to Rs.1,00,000/- before the Additional Deputy Commissioner, Kamba.