KARMI RIRAM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. K. Dabi, learned counsel for the petitioner and Mr. K. Tama, learned counsel for the respondent No. 3.

(2.) The challenge in this revision petition is to the order dated 18.8.2015 passed by Banggo Level Keba and the order dated 7.8.2015 passed by learned Additional Deputy Commissioner, Basar, West Siang District, Arunachal Pradesh.

(3.) The brief facts leading to the present civil revision are that respondent No. 6 obtained a loan of Rs. 25,000/- from the petitioner by executing a promissory note-cum-agreement on 27.08.2009 undertaking to repay the same with interest. As the respondent No. 6 failed to repay the loan within the stipulated time, he executed another agreement-cum-promissory note on 05.09.2010 assuring to repay the money on or before December, 2010. It was further stipulated in the said document, that in case of failure to repay the loan as per the agreement, the ownership of the land situated at Pagle-Hotum area belonging to the respondent No. 6 should stand transferred to the petitioner. The respondent No. 6 failed to repay the loan and also in violation of the condition of the loan agreement sold out the land to another person.The petitioner, therefore, approached the Additional Deputy Commissioner seeking relief.