R. C. ANGAMI Vs. TEKUO KHAWAKHRIE

JUDGEMENT

(1.) Heard Mr. Akhrieu Chusi, learned counsel for the petitioner. Also heard Mr. Moa Jamir, learned counsel for the respondent.

(2.) This civil revision petition has been filed under Sec. 115 of the Code of Civil Procedure, 1908, by the petitioner, against impugning the order dtd. 30/11/2021 passed by the D.Bs Court (Dobashi Court), Sechu, Zubza, Nagaland in Pol. Case No. 3/2021.

(3.) The facts relevant for adjudication for this case, in brief, are as follows: