LANU JAMIR Vs. BENDANGTOSHI

JUDGEMENT

(1.) HEARD Mr. C. T. Jamir, learned counsel appearing on behalf of the revisionists and Mr. T. Pongener, learned counsel appearing on behalf of respondent No. 1.

(2.) THIS revision petition has been filed challenging the legality of the proceeding pending before the District Customary Court/district Dobashi Law Court, Mokokchung, Nagaland in connection with which the said Court has been taking steps for securing the attendance of the present 2 (two) revisionists before it.

(3.) I have perused the records. It is ascertained that on failure to secure the attendance of the said two revisionists through summons issued to them and also through summons to their relatives, the said Court issued letter dated 18. 8. 2006 to Unger Council Chairman and Ungma Council Chairman to produce before it the two revisionists with three representatives of each of the two revisionists on 6. 9. 2006 at 10 A. M. It is also ascertained that the said proceeding before the said Court was in connection with a case bearing summon No. 400 dated 11. 5. 2006 filed by Mr. Bendangtoshi (the respondent No. 1 herein) for the recovery of a sum of Rs. 4. 93 Lakhs (Rupees four lakhs ninety three thousand) only said to have been taken from him as loan by Mr. Masachuba of Unger Village and Mrs. Imtila Longkumtser of Ungma village. Further, as per records, apparently, not knowing the whereabout of the said two loanees, the said Court has been taking steps for securing the presence of the two revisionists who are brothers of the said loanees.