ROKUNGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Though this case was heard on 5.6.2014, learned counsel for the parties had assured the Court that they would submit written arguments within 1 (one) week but written submissions were filed only on 1.9.2014. This Bench was also not available at Aizawl since 6.6.2014. Hence, the delay in delivery of judgment.

(2.) Heard Mr. Lalfakawma, learned counsel for the appellants and Mr. A.R. Malhotra, learned counsel for the respondent No. 5. Also heard Mr. Lalsawirema, learned Government Advocate, Mizoram who has appeared for respondent Nos. 1 to 4.

(3.) This is an appeal under Section 17 of the Mizoram Civil Courts Act, 2005 read with Order 41 Rule 1 of the Civil Procedure Code, 1908 against the judgment and order dated 29.9.2011 passed by the learned Senior Civil Judge, Aizawl Judicial District, Aizawl in Civil Suit No. 3/2001 whereby the suit instituted by respondent No. 5 was decreed by directing respondent Nos. 1 to 4 to pay to the plaintiff a sum of Rs. 13,70,000/- with simple interest @ 9% per annum from the date of filing of the suit till realization, with further direction to respondent Nos. 1 to 4 to recover the decreetal amount from the salary of the appellants.