SH. K. RINGZUALA Vs. NELSON SAILO

JUDGEMENT

(1.) This order will disposeof both the appeals since they are filed by the rival parties concerned against the sameJudgment and Order dated 2.9.2011 and the Decree dated 2.9.2011 which was passed by theSenior Civil Judge-II, Aizawl District, Aizawl in Civil Suit No. 15/2003. RFANo. 27/2011 is filed by the plaintiff/appellant (hereinafter referred to as the plaintiff) while RFA No. 21/2012 is filed by the State of Mizoram (hereinafterreferred to as the defendants).

(2.) Heard Mr. A.R Malhotra, learned counsel for the plaintiffs and also heard Mr. Lalfakawma, learned counsel for the defendants.

(3.) The facts of the case may briefly be narrated at the outset. The plaintiff is the owner of the land covered by LSC No. AZL 1371/1992, located at Durtlang Leitan wherein he constructed a 3 (three) storey building. Besides staying in the building himself, he rented out some portionof the building to his tenants and receiving a monthlyrentof Rs. 3,000/-.