SONGYUSANG Vs. TEMJENKABA OZUKUM

JUDGEMENT

(1.) This is a Civil Revision Petition under Rule 32 of the Administration of Justice and Police in Nagaland (3rd Amendment) Act, 1984, directed against the impugned judgment and order dated 04.04.2008, passed by the learned Addl. Deputy Commissioner, (Judicial), Mokokchung, Nagaland, in Civil Appeal No. 1/1996.

(2.) This is a case in which the parties had been in dispute on the origin and historical facts of a clan in the Ao tribe of Nagaland namely, Ozukum.

(3.) Not being satisfied with the judgment and order of D.B Court, the respondent went on appeal against the same before the Asstt. to Deputy Commission Mokokchung, under Rule 31 of the Rules for Administration of Justice and Police in Nagaland. However, the same was referred to the Addl. Deputy Commissioner (Judicial), Mokokchung. The learned Addl. Deputy Commissioner (Judical), Mokokchung, vide his letter dated 14.2.1993, remanded the case to the Asstt. to Deputy Commissioner, Mokokchung, for de-novo trial. The Asstt. to Deputy Commissioner, Mokokchung, registered the same as D.S No. 1/1991, and tried the case by framing as many as 9 issues. The issues are reproduced here below:-