LALMAWII Vs. VANNEIHPUII

JUDGEMENT

(1.) Heard Mr. Robin Ratnakar David, learned counsel for the appellant and Mr. C. Lalramzauva, learned Senior Advocate assisted by Mr. C. Tlanthianghlima, learned counsel for the sole respondent.

(2.) This is an appeal filed by the appellant against the Judgment dtd. 16/10/2017 passed by the Court of Senior Civil Judge-III, Aizawl in Civil Suit No. 9/2015 by which the Suit filed by the plaintiff was decreed in her favor. The instant appellant and respondent were the defendant and plaintiff respectively in the Civil Suit.

(3.) The Civil Suit was filed by the Plaintiff for a declaration of right, title and interest in her favor in respect of the land and building covered by LSC No. Azl-445 of 1980 located at Khatla Veng, Aizawl. The plaintiff also sought for a direction to the defendant for vacating the suit land and for handing over peaceful vacant possession of the land and building covered by LSC No. Azl-445 of 1980 along with other consequential reliefs.