CHIEF ENGINEER PROJECT PUSHPAK AIZAWL Vs. PULALREMRUATA

JUDGEMENT

(1.) Heard Mr. G.P. Bhomwick, learned Addl. CGSC for the appellant and also heard Mr. N. Sailo, learned counsel for the respondent.

(2.) In this appeal, the judgment and decree dated 10.10.2000 passed by the Learned Assistant to the Deputy Commissioner, Aizawl District in Money Suit No. 17 of 1996 has been assailed.

(3.) Mr. N. Sailo, learned counsel for the respondent raised the question of maintainability of this appeal and submitted that under the relevant rules, the appeal does not lie to this High Court but to the Deputy Commissioner against the judgment and decree passed by the Assistant to the Deputy Commissioner.