CHUBA TEMSU AO Vs. NANGPONGER

JUDGEMENT

(1.) This revision is directed against the Judgment and decree dated 28-1-1992 passed by the learned addl. Deputy Commissioner (J) Mokokchung in Civil Appeal No. 7/90.

(2.) I have heard Mr. B. N. Sarma, learned counsel for the revisionist as well as Mr. Temjen, counsel for the respondents.

(3.) One of the main grounds taken in this revision petition is ground 'm' reads as under;