LALROPUII Vs. VARTHANTLUANGI

JUDGEMENT

(1.) Heard Mr. Joseph L. Renthlei, learned counsel for the petitioner as well as Mr. J.C Lalnunsanga, learned counsel for the respondent Nos. 1 and 2.

(2.) This is a petition submitted under Sec. 115 of the Code of Civil Procedure, 1908 read with Article 227 of the Constitution of India against the impugned order of the Ld. Senior Civil Judge dtd. 22/1/2020 in CMA No. 385/2018 arising out of Review Petition No. 14/2018 between Smt. Varthantluangi and Anr. Vs. Smt. Lalropuii and Ors.

(3.) The petitioner's case is that aggrieved by the Order dtd. 22/1/2020 in CMA No. 385/2018, arising out of Review Petition No. 14/2018 wherein, the Senior Civil Judge had condoned the delay of 305 days in filing the Review Petition No. 14/2018 by the respondent Nos. 1 and 2.