N TOMBI SINGH Vs. MUTUM ONGBI MEIPAK DEVI

JUDGEMENT

(1.) :-This revision is directed against an order dated 6-10-1993 (Annexurt 2) passed by the learned Munsiff, Imphal, Manipur in Judicial Misc. Case No.61 of 1993.

(2.) I have heard Mr. N. Kerani Singh, learned counsel for the revisionist and Mr. A. Nilamani Singh, learned counsel for the respondents.

(3.) The learned Munsiff rendered its order the operative portion of which runs as under: 'Accordingly it is hereby ordered that, the police assistance to provide for enforcement and maintenance of the order dated 18-1-1993 of the learned District Judge, Manipur East in Misc. Civil Appeal Case No. 7 of 1992).'