REGENT COMPUTRONICS PVT. LTD.

Singong Kamei Paokingei Appellant

V/S

M.K. Guikhenang Respondents

Referred Judgements :-

WRIGHT V. WRIGHT [REFERRED TO]
BIYTH V. BIVTH [REFERRED TO]
JAMKHO V. JOSEPH [REFERRED TO]
R.V.E. VENKATACHALA GOUNDER V. ARULMIGU VISWESARASWAMI & V.P. TEMPLE [REFERRED TO]
STATE OF RAJASTHAN V. HARPHOOL SINGH (I) THROUGH HIS LRS. [REFERRED TO]
SARIAR AHMED V. STATE OF ASSAM [REFERRED TO]
KALIPADA CHAKRABORTI VS. PALANI BALA DEVI [REFERRED TO]
BALAKRISHNA SAVALRAM FUJ ARI WAGHINARE DUTTATRAYA GANGARAM PUJARI WAGHMARE MADHAY TUKARAM PUJARI BABU TUKARAM PUJARI WAGHMARE VS. DHYANESHWAR MAHARAJ SANSTHAN [REFERRED TO]
CHITTOORI SUBBANNA VS. KUDAPPA SUBBANNA [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
RAGHUBANS NARAIN SINGH VS. UTTAR PRADESH GOVERNMENT [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
GANESH TRADING CO VS. MOJI RAM [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
VINOD KUMAR ARORA VS. SURJIT KAUR [REFERRED TO]
PRATAPRAI N KOTHARI VS. JOHN BRAGANZA [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
VASANTHA VISWANATHAN VS. V K ELAYALWAR [REFERRED TO]
BONDAR SINGH VS. NIHAL SINGH [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
JUTIKAPAUL VS. BHUBANESWARI SHEEL [REFERRED TO]

JUDGEMENT

(1.) The challenge in this Second Appeal is to the judgment and decree dated 11.9.1996 passed by the learned District Judge, Manipur West in Civil Appeal No.9 of 1996 for setting aside the judgment and decree dated. 31.5.1995 passed by the learned Civil Judge (Jr. Division) Tamenglong, Manipur East for decreeing the O.S.No. 1 of 1995.

(2.) Heard Mr. Th. Modhu, learned counsel appearing for the appellant-plaintiff and Mr. N. Ibotombi, learned Sr. counsel assisted by Mr. A. Romel, learned counsel appearing for the respondent-defendant.

(3.) Only the concise pleaded case of both the appellant-plaintiff and the respondent-defendant sufficient for deciding the present Second Appeal are noted. The pleaded case of the appellant-plaintiff in his plaint in O.S. No.1 of 1995 of the Civil Judge (Jr. Division), Tamenglong is that the plaintiff is one of the descendants of Singongmei Kamei clan. Lukhambi village was established by one Shri Phenganang Singongmei of Singongmei clan and he was the first Khunbu/Khullakpa of the Lukhambi Village. He had been recognised as the Chief/Khunbu of the village during the erstwhile British Rule in the State of Manipur. By virtue of custom prevailing in and among the Naga inhabitants in Tamenglong District Manipur, leader of the settlers of the Naga village is recognised as Khullakpa/Chief of its village.

Click here to view full judgment.

SINGONG KAMEI PAOKINGEI Vs. M.K. GUIKHENANG

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address