SHRI VIZOHOL ANGAMI Vs. T.S. KITHAN

JUDGEMENT

(1.) This is a petition hied by the petitioner/defendant under Rule 34 of the Administration of Justice and Police in Naga Mills read with Sec. 115 of the Code of Civil Procedure against the judgment and order dated 30-10-82 passed by the learned Judicial Magistrate of First Class at Dimapur in Title Suit No. 13 of 1981.

(2.) The opposite party herein as plaintiff filed a suit against the present petitioner under Sec. 6 of the Specific Relief Act, 1963. It was alleged that he was dispossessed from the land by the present petitioner, which has been denied.

(3.) By the impugned judgment and order, the learned Trial Court ordered eviction of the present petitioner from the suit land and restoration of possession of the land to the respondent.