MD SERAJUDDIN Vs. MD ABDUL KHALIQUE

JUDGEMENT

(1.) This is a confused petition, if I may speak so, presented by the petitioner desperately intending to seek relief as per provisions of Articles 226, 227, 300-A, 14, 21 along with Sections 115 and 151 of the C.P.C. etc.

(2.) This petition is directed against the orders dated 18-3-2004 & 6-4-2004 of Civil Judge, Sr. Division No. I, Manipur East, passed respectively in Execution Case No. 30/2003 and Judl. Misc. Case No. 9 of 2004 arising out of the execution proceeding.

(3.) The petitioner, Md. Siraj Uddin states that present respondent Md. Abdul Khalique presented suit O.S. No. 67/1986/14/1987/ 7/1989/122/1990/83/1990 against him praying for redemption of the suit land (land pertaining to patta No. 181 of Imphal Municipality covered by Dag No. 15/2284 measuring .062 acres) in connection with a registered mortgage deed dated 17-1-1984 by paying Rs. 90.000/- and also for restoring possession of the suit land. Suit was decreed by learned Sub-Judge No. 1, Manipur East, vide his judgment and decree dated 20-7- 1994. An appeal against the judgment and decree, registered as first Civil Appeal No. 1 of 1995 was presented before the Imphal Bench of the Gauhati High Court against the judgment of the Civil Judge aforesaid and the Hon'ble High Court was pleased to dismiss the appeal by order dated 8-8-2003 modifying the decree of the lower Court.