RENGTHUAMA Vs. ZOTHANPUIA

JUDGEMENT

(1.) HEARD Mr. L.H. Lianhrima, learned counsel for the appellants. None appears for respondents 1, 2 and 3 though served. Mr. A.K. Rokhum, learned Addl. Advocate General, Mizoram appears for respondents 4 and 5.

(2.) THIS appeal is directed against the judgment and order dated 20.03.2012 passed by the learned Senior Civil Judge -I, Aizawl dismissing the Declaratory Suit No. 15/2007 instituted by the appellants.

(3.) CASE of the appellants is that they had filed Declaratory Suit No. 15/2007 as plaintiffs. Plaintiff No. 1 is the father of plaintiff No. 2 and both are living together. Plaintiff No. 1 is the legal and lawful owner of LSC No. AZL -133/1989 whereas plaintiff No. 2 is the legal and lawful owner of LSC No. AZL -134/1989.