SINGHMUAKA S/O HRANGAIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. M. Zothankhuma, learned Sr. Counsel assisted by Mr. Lalfakawma, learned Counsel for the Appellant as well as Mr. C. Lalramzauva, learned Sr. Counsel for the Respondent No. 7 and Mrs. Helen Dawngliani, learned Counsel for the Respondent Nos. 1 to 4. None appears for and on behalf of Respondent Nos. 5 and 6.

(2.) THE judgment and order dated 15 -11 -2010 passed by Senior Civil Judge, Aizawl District, Aizawl in Title Suit No. 14 of 2007 is under challenge in this appeal.

(3.) THE Appellant herein was not a party to the Title Suit No. 14 of 2007 instituted by Respondent No. 7 as Plaintiff against the Respondent Nos. 1 to 6. The Appellant claiming himself to be the owner of the disputed land concerning the Title Suit No. 14 of 2007 by virtue of purchase from Defendant No. 5, the Respondent No. 5 herein after obtaining the leave of this Court preferred this appeal challenging the judgment as indicated above contending in the memo of appeal that by judgment and order impugned herein he is severely effected.