U. JIM MYNTRI Vs. FRANCIS WELL AND ANOTHER

JUDGEMENT

(1.) THIS is an appeal from the judgment and decree of the Judge, District Council Court, United Khasi and Jaintia Hills, Shillong. The appeal has been filed by the plaintiff. His case in short is that he was elected as a Myntri to the Durbar of the Syiem of Mylliem as representative of the Sohtun Clan and the tenure was for life. That the Myntri is neither a Chief nor a Headman. The acting Syiem of Mylliem (defendant No. 2) and his Durbar dismissed the plaintiff on 2 -8 -62 without serving any notice on the plaintiff or giving any opportunity to him to be heard and the order was never communicated to the plaintiff. He could learn that certain allegations were made against him and on those allegations he was dismissed though the allegations were false.

(2.) ON the pleadings of the parties 12 issues were framed by the learned trial court.

(3.) ON appeal the learned Judge, District Council Court upheld the order of the learned trial court and found that the Court had no jurisdiction to entertain the suit and accordingly the appeal was dismissed. Hence this Second Appeal.