YUMNAM IBOBI SINGH Vs. YUMNAM YAIMA SINGH

JUDGEMENT

(1.) This revision-petition has been filed under S. 115 read with S. 151 of C.P.C. against the order of the Additional District Judge No. II, Manipur dated 27-2-86, passed in Judl. Misc. Case No. 14 of 1986 arising out of the Original Suit No. 40/81/4/82. The present petition has been filed by the defendants against the above order by which the learned trial Court rejected the prayer of the defendants therein to amend the written statement.

(2.) It is not disputed that the suit land originally belonged to Rupo Singh of Yumnam alias Imnam clan. According to the plaintiffs, Rupo Singh died leaving behind three sons namely, (1) Thambou, (2) Angouba and (3) Gulamjat. Thambou died leaving behind two sons late Angahal and late Yaimabi and both the sons died leaving behind sons and daughters. Late Angouba died leaving behind two sons namely, late Ibohal and Yaima, who is the plaintiff No. 1. Late Ibohal died leaving behind late Ibechaobi Devi, who was impleaded as defendant No. 9 in the suit and after death, legal heirs were substituted as defendants 10 and 11. Late Thambou died leaving behind two sons namely, Angahal and Yaimabi as stated above and they also died. The children of late Angahal have been impleaded as defendant Nos. 1 to 6. Late Yaimabi left behind his widow and son and they have been impleaded as defendants Nos. 7 and 8.

(3.) Plaintiffs Nos. 1 and 2 i.e. the sons of late Angouba and late Gulamjat respectively filed the present suit for partition of the land of late Rupo Singh.