OKRAM KALA SINGH Vs. OKRAM ACHOU SINGH

JUDGEMENT

(1.) HEARD Mr. Kh. Chonjohn, learned counsel appearing for the petitioner and Mr. Kh. Rajeskumar, learned counsel for the respondents-plaintiffs.

(2.) THIS Revision Petition is directed against the judgment and order of the learned Civil Judge (Jr. Division No.1, Manipur East) amphelpat dated 12.8.2011 for a limited permission to the respondents-plaintiffs to file replication only to the para 3 and 4 of the written statement.

(3.) ON perusal of the order dated 12.8.2011, it is crystal clear that the trial Court passed the impugned order within its jurisdiction and also it appears that there is no material irregularity committed by the learned trial court in passing the impugned order dated 12.8.2011.