UNION OF INDIA Vs. ROHMINGLIANA

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar Medhi, learned counsel for the applicants alongwith Mr. L.H. Lianhrima, learned senior counsel representing respondent Nos. 1-100 and Mr. C. Zoramchhana, learned Addl. Advocate General, Mizoram appearing for respondent Nos. 102-106.

(2.) This is an application under Order XLI Rule 3A of the Code of Civil Procedure read with Sec. 5 of the Limitation Act for condonation of 1411 days in preferring the appeal.

(3.) Mr. S.K. Medhi, learned counsel for the applicants submits that the appellants/applicants have preferred an appeal against the Judgment and Order dtd. 6/10/2017 passed by the learned Senior Civil Judge, Aizawl in Civil Suit No. 29 of 2013, whereby the Senior Civil Judge decided all the issues in favour of the plaintiff (the respondents in the instant case) and passed the following order.