THANSIAMI Vs. LALRUATKIMA

JUDGEMENT

(1.) Under the Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 Village Courts have been created (Rule 6), Subordinate District Council Courts have been created (Rule 7) and one (now two) District Council Court has been created (Rule 10).

(2.) A person aggrieved by an order passed by the Village Court may file an appeal to the Subordinate District Council Court and a person aggrieved by a decision of the Subordinate District Council Court may file an appeal to the District Council Court.

(3.) Against the decision of the District Council Court, an appeal lies to the Gauhati High Court under Clause 3 of the Assam High Court (Jurisdiction Over District Council Courts) Order, 1954 provided that the valuation of the suit is Rs. 1000/- or more.