CHALMAWII Vs. SH F. LALDINSANGA

JUDGEMENT

(1.) Heard Mr. Johny L. Tochhawng, leanred counsel for the appellant along with Ms. Lalawmpuii Fanai, learned counsel for respondent No.1.

(2.) Mrs. Mary L. Khiangte, learned Govt. Advocate for the State respondent Nos. 2 to 5 submits that they have nothing to submit in this matter since the dispute is mainly between the appellant and the respondent No.1.

(3.) This is an appeal filed under against the Order dtd. 7/12/2021 passed by the Senior Civil Judge-I, Aizawl District in Civil Suit No.56 of 2020.