P. C. ZOLIANA Vs. LALNUNRUATA PACHUAU

JUDGEMENT

(1.) Heard Mr. R. Lalnunpuia, learned counsel for the appellant and Mr. C. Lalramzauva, learned senior counsel for the respondent No.1.

(2.) The appellant has, by way of the present Regular First Appeal, prayed for setting aside the impugned ex-parte Judgment and Decree dtd. 22/4/2016 passed by the Court of the learned Senior Civil Judge, Lunglei in Title Suit No. 5/2015.

(3.) The only ground of challenge taken by the appellant against the impugned ex-parte Judgment and Decree dtd. 22/4/2016 passed in Title Suit No. 5/2015, is that no summon/notice was received by the appellant and as such, the appellant could not participate in the proceedings in Title Suit No. 5/2015.