SMT. THANMAWII Vs. SMT. LALCHHUANGI

JUDGEMENT

(1.) This civil second appeal was directed against judgment & order, dated 24.7.2009, passed by learned Additional District & Sessions Judge-1, Aizawl District, Aizawl in RFA No. 2/2007. In the said first appeal, the judgment & order, dated 6.12.2006, passed by the Court of Assistant to the Deputy Commissioner, Aizawl District, Aizawl in Civil Suit No. 1 /2000, was set aside by the first appellate Court i.e. the learned Additional District & Sessions Judge-1, Aizawl District, Aizawl.

(2.) Being aggrieved by the judgment & order, dated 24.7.2009, passed by learned Additional District & Sessions Judge-1, in RFA No. 2/2007, the present second appeal is preferred by the appellant, who has been arrayed as defendant No. 7 in the original civil suit.

(3.) I have heard learned Counsel, Mr. P C Prusty, for the appellant. Also heard learned senior Advocate, Mr. C Lalrmzauva, assisted by learned Advocate, Mr. T.J. Lalnuntluanga, for the respondent No. 1 as well as learned Additional Advocate General, Mr. Aldrin Lallawmzuala, for the State-respondent Nos. 2 to 7.