THIYAM NINGOL LAISHRAM ONGBI SHANTI DEVI Vs. THIYAM NINGOL IRENGBAM ONGBI MEMA DEVI

JUDGEMENT

(1.) Shri T. Rajendra, learned Advocate appearing for the petitioner and Shri Ch. Dhananjoy, learned Senior Advocate appearing for the respondents.

(2.) The instant civil revision petition is directed against the order dated 23.06.2017 passed by Civil Judge, Senior Division, Imphal East in Civil Misc. Case No.121 of 2017.

(3.) Facts and circumstances which have led to the filing of the present civil revision petition and as narrated therein, are that the petitioner instituted suit being Original Suit No.16 of 2016 against the respondents for declaration of title with consequential reliefs. While disposing of/ allowing the said suit, the learned Civil Judge, Senior Division, Imphal West passed a judgment and decree dated 04.10.2016 for decreeing the suit, a relevant portion of which reads as under: