ALTHAIA Vs. RDS PROJECTS LTD

JUDGEMENT

(1.) Heard Mr. B. Lalramenga, learned counsel for the plaintiff/appellant. Also heard Mr. Miller Biakrempuia Renthlei, learned counsel for the defendants/respondent Nos. 1 and 2 and Ms. Caroline K. Lungawipuii, learned Govt. Advocate for the respondent No. 3.

(2.) The present Regular First Appeal is presented against the Judgment and Order dtd. 18/11/2022 passed by the learned Senior Civil Judge, Lawngtlai, Mizoram in Civil Suit No. 1/2021. By the aforesaid Judgment and Order dtd. 18/11/2022, the Civil Suit No. 1/2021 filed by the plaintiff/appellant was dismissed.

(3.) The facts of the case is that the plaintiff/appellant filed the Civil Suit No. 1/2021, wherein he made a claim against the defendants/respondent Nos. 1 and 2 for payment of rental compensation @ Rs.50,000.00 per month from the date of filing of the suit and also for payment of the arrears of the rent amounting to Rs.54,50,000.00 with an interest @ 6% p.a. w.e.f. January, 2012 due to the illegal and forceful occupation of his land covered by LSC No. 20/2011 covering an area of 50,000 sq.m. located at Bungtlang South, Lawngtlai District, Mizoram.