LALKANGLOVA SAILO Vs. NGURTHANTLUANGI SAILO

JUDGEMENT

(1.) Heard Mr. P.C. Prusty, learned counsel for the review petitioner and Mr. A.R. Malhotra, learned Amicus Curiae for the respondent.

(2.) This review petition has been filed seeking review of judgment and order dated 16.9.2008 passed by this Court in Civil Revision Petition No. 13/2007. Initially, the review petition was filed in the Principal Seat at Guwahati on 22.10.2008 during vacation. Later on, in the year 2013, it was transmitted to the Aizawl Bench where the case has been re-numbered.

(3.) Review petitioner was the revision petitioner in the said case and had filed the revision petition assailing the legality and correctness of the award dated 30.7.2007 passed by the Lok Adalat, Aizawl, Mizoram.