LALRINPUII Vs. H. ROCHUNGNUNGA

JUDGEMENT

(1.) Heard Mr. Lalfakawma, learned counsel for the appellant along with Mr. T. Lalnun-siama, learned counsel for the private respondent No.1 and Mrs. H. Lalmalsawmi, learned Govt. Advocate for the State respondent Nos. 2-5.

(2.) The instant appeal is against the Order dtd. 19/6/2023passed by the learned Senior Civil Judge-III in Civil Suit No.15/2022, wherein the learned Civil Judge had dismissedthe suit under Order VII, Rule 11 (d) of CPC holding that the plaintiff/appellant being aggrieved with the Settlement Order dtd. 17/1/2022 passed by the Revenue Court (Director, Land Revenue& Settlement, Mizoram, Aizawl) the plaintiff/appellant should have approached the proper forum as provided under Sec. 89 (3) of the Mizoram Land Revenue Act, 2013.

(3.) The appellant aggrieved by this order has approached this Court by way of Regular First Appeal.