YUMNAM YAIMA SINGH Vs. ANGOM JUGIN SINGH

JUDGEMENT

(1.) This Civil Revision arises out of an individual fighting between two factions of Manipur People's party. Each faction claims to be real Manipur People's party. In this revision it is not necessary for us to decide that aspect of the matter as that will be decided in the suit itself I will not observe anything In this revision so that it may cause prejudice in the disposal of the originalsuit.

(2.) This reyision is directed against the order dated 28.6,95. passed in Misc. Civil Appeal No. 15 of 1995 (13/95) by the Court of the District Judge, Manipur West, affirming and upholding the earlier order passed by the Court of the Sub-Judge, Manipur East by the order dated 15.5.95 passed in Judl. Misc. Case No. 8/95 arising out of the Original Suit No. 1/95 and 2/95.,

(3.) A suit was filed by one Thokchom Kiran Singh. He described himself as the General Secretary of the Manipur People's party. There are as mariy as 11 defendants in the suit and out of it the defendant No, 2 Shri Rajtumar Ranbir Singh is at present M.L.A. of the Manipur Legislative Assembly. Defendant No. 3 Nagangbam Rumarjit Singh, M.L.A., Sri Okram Joy Singh, M.L.A. of the Manipur Legislative Assembly.