LOUREMBAM HERAMOT SINGH Vs. LAISRAM ANGAHAL SINGH

JUDGEMENT

(1.) THIS defendant's Second Appeal is directed against the judgement and decree of the District Judge, Manipur, passed in Civil Appeal No. 25 of 1972, reversing the judgement and decree of the learned Munsiff, Thoubal, passed in O.S. No. 30 of 1967.

(2.) THE respondent No. 1 as plaintiff instituted the Original Suit No. 30 of 1967 alleging that the land under patta No. 33/1466 (old) 33/1862 (new) Th. at Khangabok measuring an area of 1 B.2 K.12L. belonged to, and stood in the name of Shri Ningthoujam Tompok Singh son of late N. Amu Singh. The said Ningthoujam Tompok Singh sold the land to Shri Madan Mohan Sharma on 17-3-1953 and Shri Madan Mohan Sharma sold the same to Shri Kameshon Singh on 27-1-1955, who ultimately sold it to respondent No. 1 on 6-2-1960 by a registered sale deed; and the respondent No. 1 alleged that as the Revenue Courts allowed the name of his vendor Kameshon Singh to be entered as pattadar of the land on 8-1-1965, his title had been clouded and hence he sued for declaration of his title over the suit land and for permanent injunction restraining the defendants (appellants) from interfering with his possession.

(3.) THE suit was originally tried by Shri L. Rabindra Singh, Munsiff (IV), Manipur, who passed the judgement and decree dated 26-11-1969, dismissing the suit. The respondent No. 1 having appealed, the Additional District Judge, passed the judgement dated 20-4-1971, and remanded the suit.