UNION OF INDIA Vs. ABENLA IMKONG

JUDGEMENT

(1.) Heard Mr. W.R. Ngullie, learned counsel for the appellants. Also heard Mr. Taka Masa, learned Sr. counsel assisted by Mr. Arenlong, learned counsel for the respondent.

(2.) This appeal filed under Sec. 96 of the Civil Procedure Code (CPC), 1908 is directed against the impugned judgment and decree dtd. 29/9/2018 passed by the Court of the Principal District and Sessions Judge, Mokokchung, Nagaland in Civil Suit No.01/2018. By the said impugned decree, the suit land located at Sangemla Ward, Mokok-chung Town has been declared in favour of the plaintiff/respondent herein and the appellant has been stopped from any activities on the decreed land and ordered that the plaintiff/respondent to hold, enjoy and possess the said land without any hindrance from the defendant/appellant herein.

(3.) The present appellants are the defendants No.1 and 2 in the title suit No.01/2018 before the trial court filed by the respondent/Plaintiff. The respondent, as plaintiff, preferred a suit for declaration of rights, title, interest, recovery of possession and perpetual injunction and eviction against the defendants/ appellants herein under Rule 24 of the Administration of Justice and Police in Nagaland r/w Order IV, Rule 1 of the Code of Civil Procedure pertains to a plot of land located at Sangtemla ward Mokokchung town.