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 IN THE SUPREME COURT OF INDIA  CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 10222   OF  2010

(Arising out of SLP(C) No.27346/2008)

ANIMA TAYING                  Appellant(s)

                    :VERSUS:

KALIRAM REGON & ANR.     Respondent(s)

O R D E R

Leave granted.

We  have  heard  the  learned  counsel  for  the  

parties. We have also perused the impugned judgment  

dated  1.8.2008  passed  by  the  Gauhati  High  Court  

(Itanagar  Bench)  in  M.F.A.  No.2(AP)  of  2007,  

judgment  and  order  dated  30.4.2007  passed  by  the  

Fast Track Court, Basar in Title Suit No.41 of 2006,  

orders dated 24.3.1995 and 4.2.1993 passed by the  

Deputy  Commissioner,  Pasighat  and  the  Kebang  

decisions dated 23.5.1992 and 19.12.1991 passed in  

HT 1/92 & HT 159/91 respectively.  

On consideration of the totality of the facts  

and  circumstances  of  this  case,  we  are  of  the  

considered view that in the interest of justice, it  

is imperative that all the aforementioned judgments

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and orders are set aside and the matter is remitted  

to  the  Deputy  Commissioner,  Pasighat/Fast  Track  

Court  to  decide  afresh  the  entire  controversy  

between  the  parties.  Accordingly,  we  direct  that  

Title Suit No.41 of 2006 shall be revived and the  

same shall be decided afresh after considering the  

evidence to be adduced by the parties.  

During the pendency of the matter, the parties  

are directed to maintain status quo as of today.  

The  parties  would  be  at  liberty  to  adduce  

evidence  and  file  additional  documents,  if  any,  

within two months from today. Respondent No.1 shall  

not be entitled to take the plea of res judicata.   

With  the  aforementioned  observation  and  

direction, this appeal is disposed of.  

.....................J (DALVEER BHANDARI)

.....................J (H.L. GOKHALE)

New Delhi; December 2, 2010.