STATE OF MIZORAM Vs. ZOTHANPARI

JUDGEMENT

(1.) THIS is an appeal by the State against the judgment and order dated 26 -08 -2010 passed by the learned Sr. Civil Judge, Aizawl Judicial District, Aizawl in Damage Suit No. 4 of 2008.

(2.) THE respondent as plaintiff had instituted the suit claiming compensation of Rs. 41,40,000/ - on account of damage caused to her properties by the defendants. The present appellants were the defendants in the suit.

(3.) THE case of the plaintiff -respondent is that she is a farmer by profession and earns her livelihood by selling the farm produce. She is owner of a plot of land covered by Certificate of Land Settlement bearing No. W -1 of 2000 covering an area of 15,397.37 sq. m. located between the State highway and the agricultural link road near the national highway from Kolasib to Bairabi. The schedule of the land is described in the land certificate itself. The said land certificate was issued against permit No. 261 of 1971.