ROMAWII Vs. ROPARI

JUDGEMENT

(1.) Heard Mr. F. Lalengliana, learned counsel for the appellant along with Mr. Lalfakawma, learned counsel for the opposite party.

(2.) This is an appeal under Sec. 97 of the Code of Civil Procedure r/w Sec. 17 of the Mizoram Civil Courts Act, 2005 against the impugned Judgment and Order dtd. 17/1/2022 passed by the Senior Civil Judge-IV, Aizawl District in Civil Suit No. 20/2014.

(3.) Brief facts of the case is that the appellant and the respondents are the daughters of Mr. Suakkunga (L) who died on 4/11/1996 and their mother Mrs. Hmingliani died on 8/6/2002. After the death of their parents, an agreement was made between the parties dtd. 14/7/2002, for distribution of the immovable properties of their parents as follows: