CHITUI NAGA Vs. ONHEN KUKI

JUDGEMENT

(1.) THIS defendant's second appeal is from the judgment and decree of the District Judge, Manipur dismissing the appeal and upholding the trial Court's judgment decreeing the suit.

(2.) THE present respondent, Shri Onhen Kuki, Chief of Chalva Village, instituted Original Suit No. 7 of 1971 impleading the present appellants Shri Chitui Naga, Gangbura of Tamah village stating that the plaintiff's village as well as the defendant's village are old villages and there was and still now exists boundary line called Govakom alias Sonobuh nullah which is also called Charenggiu by the Nagas and that the scheduled land belonged to his villagers and the defendant illegally and without authority prevented his villagers from cutting fire-wood and threatened them claiming the land to have belonged to the defendant's village, Tamah; with a prayer for declaration that the plaintiff is the owner of the land as given in the schedule to the plaint; and for any other relief/reliefs as the Court deems proper.

(3.) AMONGST others, the following issues were framed on the basis of the pleadings: