SHRI SANEO Vs. SHRI KERETHI VERO

JUDGEMENT

(1.) This is an Appeal filed under Rule 29 of the Rules for Administration of Justice and Police in Nagaland, 1984 (as amended), against the judgment and order dated 28.11.2005, of the Additional Deputy Commissioner (Judicial), Kohima, passed in Civil Revision No. 1/2001.

(2.) Heard Mr. R. Iralu, learned Sr. counsel who appeared on behalf of the appellant and also heard Mr. C.T. Jamir, learned Sr. counsel who appeared on behalf of the sole respondent.

(3.) The facts and circumstances which lead to the filing of this appeal are briefly stated here below for proper appreciation and understanding of the dispute between the parties.