LAWS(GAU)-2023-3-67

LALTHANPARI Vs. F. ZOTHANBUANGA

Decided On March 14, 2023
Lalthanpari Appellant
V/S
F. Zothanbuanga Respondents

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel for the appellant and Mr. J.H. Ramnei-hmawia, learned counsel for the respondent Nos. 1, 2 and 3. None appears for the respondent No. 4.

(2.) This is an appeal filed by the appellant under Order 43 Rule 1 (r) of the Code of Civil Procedure, 1908 (CPC) r/w Sec. 151 CPC and also Sec. 17 of the Mizoram Civil Courts Act, 2005 against the impugned Order dtd. 18/10/2022 passed by the Senior Civil Judge-IV, Aizawl in Civil Misc. Application No. 262/2021 arising out of Civil Suit No. 37/2021.

(3.) Be it stated herein that this is the second time the appellant is before this Court. The earlier appeal being FAO No. 3/2021 was disposed of vide Judgment and Order dtd. 25/2/2022.