SHILLONG MUSLIM UNION Vs. LAILA RYNTHATHIANG

JUDGEMENT

(1.) The challenge in this revision petition is to the maintainability of T.S. No.4(H) 2012 filed by the respondent/plaintiff, who was the proforma defendant in T.S. No.5(H)2002 of the Court of Assistant District Judge, Shillong; and the relief sought for in the T.S. No.4(H) 2012 are:-

(2.) Heard Mr. AS Siddiqui, learned counsel appearing for the petitioner and Mr. S Sen, learned counsel appearing for the respondents.

(3.) The short fact leading to the filing of the present revision petition is briefly noted. The present petitioner has several properties including the suit property situated at Quinton Road, Shillong. The present petitioner is a Union registered under the Society Registration Act and having registration No.SRTSMU-13/76 of 1976. The Union was established as far back as on 1905 for carrying out various social work for the benefits of public at large and Muslim community in particular living in the State of Meghalaya.