C. LALHRIATRENGA Vs. P. C. LALTHAZOVI

JUDGEMENT

(1.) Heard Mr. L.H Lianhrima, learned counsel for the petitioner. Also heard Mr. F. Lalengliana, learned counsel for the respondent No. 2. No one appears for the respondent No. 1, who is the mother of the petitioner.

(2.) The petitioner has challenged the impugned Judgment & Order dated 11.12.2017 passed by the Court of the Civil Judge-I, in Review Application No. 16/2008, on the ground that the provisions of Order XLVII Rule 1 CPC has not been followed while disposing of the Review Petition submitted by the present Revision Petitioner.

(3.) The brief facts of the case is that on the death of the petitioner's father on 12.01.1997, the petitioner, who was born on 29.03.1990, continued to live with his mother (respondent No. 1).