HAKAO KITHAN Vs. MHONCHUMO AND ANOTHER

JUDGEMENT

(1.) This appeal is directed against the Judgment and order dated 3-11-95 passed by the learned Addl. Deputy Commissioner (J) Wokha in C.A.No. 1/95.

(2.) As agreed by counsel of both sides, this appeal is fixed for hearing today without calling the records from the lower Court as on the facts and circumstances of the case calling the records would be futile exercise of power.

(3.) I have heard Mr. S. N. Sarma, learned counsel for the Appellant as well as Mr. I. Jamir learned counsel for the respondents.