MICHI TAYANG Vs. DULLEY TAJO

JUDGEMENT

(1.) Heard Mr. S. Koyang, learned counsel for the revision petitioner and also heard Mr. K. Tama, learned counsel appearing on behalf of the sole respondent.

(2.) Aggrieved by the judgment and order dated 01-05-2012, passed by the learned District & Session Judge, West Sessions Division, Yupia, Arunachal Pradesh in Title Suit No. 60 of 2011 (YPA), the petitioner has preferred this revision petition. The suit filed by the petitioner was dismissed on preliminary issues.

(3.) The petitioner as plaintiff filed the suit representing his clan "Michi Ati Uru" praying for declaration of right, title and interest of his clan over the plot of land called "Lengkhu". The plaintiff claimed the suit land is their ancestral property of their clan and the defendant's clan namely, "Ato Millo Uru" of Michi Village represented by defendant had encroached the said land. While the dispute was going on between the two clans, the family members of the petitioner were summoned by one Shri Bamin Siri, Zila Parishad member (ZPM) and when the petitioner went to his resident, he was informed that the family members of respondent have lodged the oral complaint against the family members of the petitioner. Shri Bamin Siri, ZPM was requested to mediate and settle the matter amicably. Thereafter, both the parties were summoned and their signatures were obtained on a deed of agreement prepared in advance on an amicable settlement of the case.