LexSHRI WESTARLY DKHAR & ORS. versus SHRI SEHEKAYA L YNGDOH
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Jingpynshai Ki rai ne ki hukum ba la pynkylla sha ka ktien Khasi ki long tang ban shu sngewthuh ki nongpule ha ka ktien tynrai. Ym lah ban shim ne pyndonkam ïa ki na ka bynta kano kano ka jingthmu. Lada donkam ban pyntreikam ïa kine ki rai na ka bynta kano kano ka jingthmu, ki rai ne ki hukum ba la thoh ha ka ktien phareng kin ïeng kum kiba lah ban shim ne pyndonkam ban ïoh ïa ka jingmut ba shisha. [2015] 1 S.C.R. 794 SHRI WESTERLY DKHAR & KIWEI pyrshah SHRI SEHEKAYA LYNGDOH. (Civil Appeal No.1232 of 2015) Kyllalyngkot 28,2015 [CHELAMESWAR BAD R.F. NARIMAN KI NONGBISHAR BADON BUROM.] Ka kot aiñ jong u snem 1953 jong ka United Khasi – Jiantia Hills Autonomous District Council (Administration of Justice); kyndon aiñ ba 28, 29 bad 47 – Ka hukum pynsangeh ba shipor ba rai tang shiliang mamla (Exparte ad interim injunction) ba la pynmih da ka Ïingbishar ba hapoh jong ka Ïingbishar District Council – Ïa ka jingkyrpad pyrshah ia katei ka hukum la shah da ka Ïingbishar District Council bad ïa ka ka hukum pynsangeh (injunction order) la weng noh – Ka Ïingkashari High Court ka la weng ïa ka hukum jong ka Ïingbishar banyngkong (appellate court) da kaba ïeng skhem ba, namar la mudui ïa kane ka jingkyrpad hapoh 30 sngi naduh ba mih ka hukum pynsangeh ba shipor, ka mukotduma kan ym lah ban pynneh pynsah katkum ka CPC – la shah tynjuh ïa ka jinglah ban pyntreikam ïa ka CPC ha kine jaka riewlum – La rai ; ka kyndon ba 28 ka ai ïa ka hok ban kyrpad pyrshah ia ki mukotduma paidbah (civil cases) ïa kiba la dep shim rai da ki Ïingbishar ba hapoh jong ka Ïingbishar District Council – Ïa ka jingkyrpad paidbah la ai kum ka hok badei katkum ka kyndon aiñ ba 28 bad tang ka mynsiem jong ka CPC ka lah ban treikam hangne – Ka long kaba sngewsih ba ka Ïingkashari High Court kam shym la peit ïa ka kyndon ba 28 bad ka la shim beit thik ïa ki symboh kyntien kumba la buh ha ka hukum ba 39 ka kyndon ba 3A r/w hukum (order). 43 jong ka CPC – Kane ka long ka jingbakla tynrai ha ka rai – Ka mukotduma jingkyrpad paidbah ka long kaba biang ban ïaid shakhmat na ka bynta ka jingshim bishar, namar ka kyndon ba 28 ka la shah na ka bynta ki jingkyrpad kiba kum kine kibym da donkam eh ban hap ban mudui beit tang hadien 30 sngi – Ka Code jong ka Civil Procedure, 1908. La shah ïa ka jingkyrpad, Ka Ïingbishar HELD: 1. Ki kyndon ba 28, 29 bad 47 kiba don ha ka kot aiñ jong ka United Khasi – Jaintia Hills Autonomous District (Administration of Justice) ki ai ïa ka hok ban ujor sha ka Ïingbishar District Council pyrshah ïa ki “rai” ba la pynmih da ki ïingbishar ba hapoh jong ka. Ka hukum ba shipor kadei ka “rai” na ka bynta kine ki Kyndon aiñ. Shuh shuh halor ka kyndon ba 47, ha kaba ïadei bad ki mukotduma paidbah, kine ki Ïingbishar kin shah pynïaid da ka mynsiem jong ka jingmut baïar bad ymdei ban shah teh beit thik ha ki jingmut jong ki symboh kyntien kiba la buh ha ka Code of Civil Procedure ha baroh ki mukotduma kibym dei halor ki aiñ kiba ïadei bad ki riti ki dustur ka jaitbynriew (customary laws)[Para 8] [799-F-G] 2.Ka long kaba sngewsih ba ka Ïingbishar ba kynthup ïa arngut ki nongbishar (Division Bench) kam shym la kdew ïa ka kyndon ba 28 kaba don ha ka kot aiñ jong u snem 1953 bad ka la shim beit thik ïa ki symboh kyntien kumba la buh ha Hukum ba 39 ka kyndon ba 3A ba lah ban pule bad ka Hukum ba 43 jong ka CPC. Kane ka long ka jingbakla tynrai ha ka rai. Halor ka jingshisha jong kane ka mukotduma ka jingkyrpad pyrshah ka long kaba biang ban ïaid shakhmat na ka bynta ka jingbishar, namar ka kyndon ba 28 jong ki kyndon aiñ snem 1953 ka la pynbiang na ka bynta ki jingkyrpad kiba kum kine kibym da donkam eh ban hap ban ujor pyrshah beit tang hadien 30 sngi. Wat la kata ruh, ki rai ia kiba la shaniah da ka sorkar jylla kum ka nongshahmudui, ba kum kine ki jingujor jingkyrpad ki long kiba biang ban shah bishar hapoh ka CPC, hynrei ka Ïingbishar ka lah ban phah ïa u nongmudui shawei pat ban ioh da kiwei pat ki lad jingïarap kiba lah pynbiang- ka dorkhas ban weng noh ïa ka jingshahpynsangeh (to vacate the stay) hapoh 30 sngi. Kane ha kajuh ka por kam leit sha ka jinglah ban pynneh ïa ka jingkyrpad hynrei ka shu long noh ba hato donkam ne em ban pyntreikam ïa ka jingpyrkhat pyrshah u nongmudui lada lah bud ïa ki kyndon jingaibor jong ka Hukum kaba 39 ka kyndon 3A. [Para 11] [807-D-G] Venkatasubbiah Naidu -pyrshah- S. Chellapan & Ors. (2000) 7 SCC 695: 2000 (3) Suppl. SCR 303; Inn
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