ARUNG YAMDO Vs. KATING WESHI

JUDGEMENT

(1.) Heard Mr. T. Gyadi, the learned counsel appearing for the petitioner as well as Mr. L. Perme, the learned counsel appearing for the respondent.

(2.) This revision under Section 51 of the Assam Frontier (Administration of Justice) Regulation, 1945 (hereinafter referred to as the "1945 Regulation" for short) was originally filed as an appeal under Section 48 of the said 1945 Regulation against the judgment and order dated 29.01.2016, passed by the Court of the learned Deputy Commissioner, East Kameng District, Seppa, Arunachal Pradesh. However, by an order dated 06.12.2016, passed by this Court in I.A. (C) 18 (AP)/ 2016, the said appeal (i.e. MFA 1 (AP)/ 2016) was reregistered as CRP 45 (AP) of 2016.

(3.) The brief facts of the case is that the petitioner, namely, Shri Arung Yamdo claimed that in the year 1974-75, as a consideration for a plot of land, his father Late Tadang Yamdo had given 1(one) Cow and 1(one) Goat to Late Tabiya Weshi, the father of Shri Kating Weshi @ Katung Weshi, the respondent. However, in the year 2012, the respondent sold the said plot of land to one Sri Lokap Yangfo without the knowledge of the petitioner. Therefore, a complaint was lodged by the petitioner. Subsequently, a Village Kebang was held and the Village Authority amicably settled the dispute under the supervision of Circle Officer (Y) and the Political Interpreter. The Mel Settlement Order was passed vide Memo No. Jud/T/ Case (Y)-03/2012 dated 13.04.2012. The operative order of the Mel order was as follows: