KEVIZATHI SESA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Limawapang, learned counsel for the petitioner. Also heard Mr. Kekhri-engulie, learned Additional Advocate General for the State of Nagaland and Ms. Khrieke-tounuo Metha and Ms. Kekhrielue Meshu, learned counsels for the private respondents.

(2.) This civil revision petition is filed challenging the impugned order dtd. 1/10/2020 passed by the learned Principal District and Sessions Judge, Kohima, Nagaland in IA No. 53, 54 and 55 of 2020 arising out of First Appeal No. 03 of 2020, whereby the learned Principal District and Sessions Judge, Kohima, Nagaland rejected the said First Appeal No. 03 of 2020 on the ground that the learned Principal District and Sessions Judge lacks jurisdiction to adjudicate the issues involved in the said first appeal.

(3.) Some disputes between the present petitioner and the respondent No. 4 arose out of a contract executed between them on 13/3/2017. Such disputes were taken to the Village Council, Sohima for adjudication by the respondent No. 4. The Village Council, Sohima heard the matter, and after deliberation and cross-examination of the parties, vide judgment dtd. 11/5/2019 directed the petitioner to pay the respondent No. 4 contract commission @ 8% of the actual work done, amounting to Rs.48,82,320.00 within a period of three months.