- (1.)Heard Mr. YM. Lokendro, learned counsel for the appellant/plaintiff and Mr. S. Dijeshwor, learned counsel for the respondent/defendant.
(2.)This is a second appeal directed against the judgment and decree dated 12.3.2013 passed by the Learned District Judge Manipur East in Civil Appeal No. 3 of 2012, which was instituted on an appeal filed by the appellant against the judgment and decree dated 03.02.2012 passed in O.S. No. 21 of 2009 by the learned Civil Judge, Junior Division, Imphal West. The appellant filed a suit in the Court of Civil Judge Junior Division, Imphal West (O.S. No. 21 of 2009) praying for permanent injunction to restraint the defendant(respondent in this case) from entering into what he claims his own land being under Patta No. 9 (old), 310 covered by C.S. Dag No. 645, measuring 0.38 acre and situated at new Village No. 83 Lamjaotongba under Imphal West Sub Division (hereinafter referred to as suit land) and disturbing his peaceful possession of the same by claiming as follows :
(3.)That, he purchased the suit land from one Langpoklakpam Tamphajao Singh on 03.02.1965 and on the same day a sale deed to that effect was executed and registered as registration No.640 in the office of Special Sub Registrar, Imphal with late Mohon Singh, younger brother of the land owner as attesting witness. After he purchased the land, he invested thousands of rupees for the development of the land, and constructed a dwelling house and out house on the eastern portion of the land and also planted various types of plants and seasonal vegetables from time to time. And in such manner he has been in possession of the land for the last 45 years without any disturbances from any quarter.