LAITONJAM ARUNKUMAR SINGH Vs. LAITONJAM WARJEET SINGH

JUDGEMENT

(1.) HEARD the learned counsel for the parties and also perused the judgment and order of the learned District Judge, Manipur East dated 24.09.2012 passed in Misc. Civil Appeal No. 22 of 2012.

(2.) MISC . Civil Appeal No.22 of 2012 is directed against the judgment and order, i.e. the injunction order dated 14.9.2012 passed by the learned Civil Judge (Jr. Divn) Imphal in Judicial Misc. No. 204 of 2012 arising out of O.S.No.16 of 2012. On perusal of the judgment and order dated 24.9.2012, it is crystal clear that the order itself is a consensus order inasmuch as para 6 of the impugned order clearly states that -

(3.) IN the course of admission hearing of the present Revision Petition, Mr. Th. Mahira, learned counsel appearing for the appellant/respondent in the Misc. Civil Appeal No.22 of 2012 contends that there is a glaring mistake in passing the impugned judgment and order inasmuch as para 7 of the impugned order dated 24.9.12 has mentioned that the impugned order, i.e. the order passed by the civil Judge (Jr. Divn) Imphal in his Judl. Misc. Case No.204 of 2012 arising out of O.S.No.16 of 2012 was under Order 38 Rule 3 C.P.C.