PROSTER TANGLIANG AND ANR. Vs. WOLBING PASLEIN AND ANR.

JUDGEMENT

(1.) The instant petition is directed against the Impugned Order dated 16.07.2013 passed by the Judge, District Council Court, Jowai in MISC. CIVIL APPEAL No. 2 of 2013.

(2.) The petitioner's case in a nutshell is that:

(3.) Mr. B. Bhattacharjee, learned counsel appearing for and on behalf of the petitioner submits that the Judge, District Council Court, Jowai while hearing the appeal against the injunction order passed by the Presiding Officer, Subordinate District Council Court, Jowai dated 07.12.2012 reaffirmed the order. The learned counsel further contended that from the contents of the order passed by the Presiding Officer, Subordinate District Council Court, Jowai while granting injunction, it is apparent that the court has mostly relied on local inspection and did not mentioned clearly the materials available before him for granting such injunction.