VANTHANGI, W/O CHALTUAHKHUMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. P.C. Prusty, learned Counsel for the revision Petitioner. Also heard Mr. R. Lalawmpuia, learned Counsel for the Respondent No. 5.

(2.) As agreed to by the counsel of the parties, this revision is taken up for disposal at the order stage.

(3.) This instant revision is directed against the judgment and Order dated 16.3.2010 passed by the Additional District and Session Judge, Aizawl in Civil Misc. Petition No. 110 of 2009 arising out of RFA No. 7 of 2009.