SOUGAIJAM NINGOL HUIDROM ONGBI BINITA DEVI Vs. LAISHRAM MANIHAR SINGH

JUDGEMENT

(1.) The petitioner in this revision petition, filed under Sec. 115 CPC, is the defendant in Original Suit No. 18 of 2015 on the file of the learned Civil Judge (Junior Division), Imphal West-II. She is aggrieved by the order dtd. 14/10/2019 passed by the Trial Court in Judl. Misc. Case No. 150 of 2018, whereby the Advocate Commissioner who was earlier appointed was directed to make further inquiry into the question framed and submit a report.

(2.) By order dtd. 6/1/2020, this Court stayed the operation of the order under revision. The stay order is subsisting as on date.

(3.) Heard Mr. Juno Rahman, learned counsel for the petitioner/ defendant; and Mr. N. Zequeson, learned counsel for the respondent/plaintiff.