RAMLIANI Vs. LALTHANZAMI

JUDGEMENT

(1.) Heard Mr. Joseph Lalchhanhima Ralte, learned counsel for the appellant alongwith Mr. J.H. Ramneihmawia, learned counsel for the respondents.

(2.) This is an appeal under sec. 17(2) (b) of the Mizoram Civil Court's Act, 2005 read with sec. 96 (2) of the Code of Civil Procedure, 1908, Order 41 of the Code of Civil Procedure and Sec. 151 of the Code of Civil Procedure against the impugned Judgment and Order dtd. 27/7/2020 passed by the learned Senior Civil Judge- III, Aizawl District, Aizawl in Declaratory Suit No. 13 of 2018.

(3.) Facts of the case in a nut shell is that the deceased Jacob Zonunsanga was a Constable in the 1st IR Battalion, Mualvum. He had married the respondent no.1 on 6/8/2010 as per the Mizo Customs and Practices. Out of the said wedlock, they had begotten one son namely Lalbiakhlua, respondent No.2, Jacob Zonunsanga then passed away on 24/6/2017 and was survived by his wife respondent No.1 and his son respondent No.2 along with mother plaintiff/appellant No.1, his twin brother plaintiff/appellant No.2 and his nephew, plaintiff/appellant No.3. Respondents No. 4-6 are the proforma respondents being the State Government.