NONGTHOMBAM IBETON DEVI Vs. NONGTHOMBAM SHYAM KISHORE SINGH

JUDGEMENT

(1.) THIS revision petition was admitted on 27. 1. 2003 was pending for hearing. On the day when the case was called on for hearing none appeared.

(2.) I have perused the petition and connected materials. The original case record, being Title Suit No. 20/2000/ 30/2000, was called for. I have gone through the materials in the case records alongwith the Misc. cases.

(3.) BRIEFLY stated the facts are as follows : Defendant No. 3 of the original suit, Smt. Nongthombam Ibeton Devi has presented this petition in order to assail the order dated 1. 10. 2002 passed in original suit No. 20/2000/30/ 2000 by the learned Civil Judge (Sr. Divn.) No. 1, Manipur East, deciding the preliminary issue of jurisdiction in favour of the respondents/plaintiffs of the suit. It appears that the present petitioner approached this Court earlier also in Civil Revision No. 8/2000 challenging the order dated 24. 6. 2000 passed by the Civil Judge (Sr. Divn.) No. II, Manipur East, Imphal, in Judicial Misc. Case No. 60/2000 arising out of the same suit where the same question of objection with respect to the jurisdiction of the Court was challenged before presenting the written statement by the same revision petitioner and Court ruled that such objections cannot be taken without presenting the written statement. This Court upheld the order, dismissing the revision petition on 12. 7. 2000 and held as follows :-