KANGABAM ONGBI SHAKHI DEVI AND ORS. Vs. GURUMAYUM PRIOYBRATA SHARMA AND ORS.

JUDGEMENT

(1.) HEARD Mr. P. Tomcha, learned counsel appearing for the appellants. Mr. Ch. Momon Singh, learned counsel appearing for the respondents had been extensively heard earlier on several occasions and hearing of the appeal was practically over. However, on 21.5.2015 when the appeal was listed and heard, the learned counsel for the respondents prayed for a short adjournment. Accordingly the appeal was directed to be listed to -day. None appears for the respondents to -day.

(2.) THIS appeal is directed against the judgment and decree dated 26.10.2006 passed by the Additional District Judge (Fast Track Court), Manipur East in Original Suit No. 17/1996/35/2002/11/2003. The respondent was plaintiff in the Suit.

(3.) THE present principal defendants 1 -9 contested the Suit by fling a written statement denying all the allegations of the plaintiff/ respondent except transfer of the northern portion of the Schedule A property in favour of the defendant No. 10 as well as status of the plaintiff as a lessee.