REI TAHA Vs. BIKI TANIA

JUDGEMENT

(1.) Heard Mr. K. Tama, learned counsel for the petitioners. Also heard Mr. R. Sonar, learned counsel for the respondent Nos. 1 to 4.

(2.) By filing this revision petition, the petitioners have assailed the competence of Civil Judge (Senior Division), Ziro, with reference to territorial as well as pecuniary jurisdiction in entertaining of the Title Suit being T.S. No. 19/2023 by the Civil Judge (Senior Division), Ziro, on the ground of violation of Sec. 14 of the Arunachal Pradesh Civil Court Act, 2021 as the competent Court of Civil Judge (Junior Division), Palin, Kra Daadi District is available at Ziro. Petitioners have also challenged the order dtd. 26/3/2024 passed by the Civil Judge (Senior Division), Ziro in T.S. No. 19/2023 and prays for return of T.S. No. 19/2023 for filing before the appropriate Civil Judge (Junior Division).

(3.) The case, in brief, is that the respondent Nos. 1, 2, 3 and 4/plaintiffs, have jointly filed a Title Suit being T. S. No. 19/2023 before the Civil Judge (Senior Division), Ziro, praying for declaration of right, title and interest for the post of President, General Secretary, Vice President and Assistant General Secretary of All Palin, Chambang, Yangte, Gangte and Tarak-Langda Students Union (hereinafter referred to as APCYGTSU) in terms of the election result declared on 16/9/2023 and for perpetual injunction against some of the defendants from interfering in the daily activities as the representatives of the APCYGTSU. The respondent Nos. 1 to 4 have also filed an interlocutory application being I.A. No. 26/2023 in the said Title Suit by invoking Order 39, Rule 1 and Sec. 151 of the CPC seeking temporary injunction by way of suspending the order dt. 10/11/2023, issued by the President, All Nyishi Student Union (ANSU) for holding fresh election.