GENERAL SUPERINTENDENT UNITED Vs. REV CHHUNGLAWMA

JUDGEMENT

(1.) HEARD Mr.M. Zothankhuma, learned senior counsel assisted by Mr. Lalfakawma, learned counsel appearing for the appellant as well as Mr. C. Lalramzauva, learned senior counsel assisted by Mr. Johny L. Tochhawng, learned counsel appearing for the private respondents.

(2.) THIS regular first appeal is filed against the judgment and decree dated 9.8.2011 passed in Title Suit No. 2(A) of 1996 by the learned Senior Civil Judge - 2, Aizawl District, Aizawl.

(3.) THE plaintiff/respondents who are members of the UPC of Mizoram had filed Title Suit No 2(A) of 1996 against the present appellant claiming certain properties which were already settled in the names of the Church, i.e. UPC as their properties. It was the case of the plaintiff/respondents that the North Mizoram District UPC represented by the respondent No. 1 is the owner of all the District properties held in the name of North Mizoram District UPC such as the District Headquarters Office building, Printing Press and the Building thereof, bookroom, including the building and all the books and all other movable properties inside the building, Sunday School Building, all located at Tuikhuahtlang, Aizawl, lands under Pass No. 8 of 1986 located at Mualpui, Aizawl, a plot of Land located at Kawltheihuan, Aizawl, two vehicles (Gypsy No. ZRA/0051 and Maruti Car MZ 01 2465) and all Pastor Quarters, including those located at Tuikhuahtlang, within the area of North Mizoram District UPC. The plaintiff/respondent No. 2 is the owner of the land covered by Misc. Pass No. M.48/1954 which was superceded by Misc. Pass No. M.89/1954 which was again superceded by Misc. Pass No. 13 of 1970 located at Tuikhuahtlang, Aizawl where all the North Mizoram District Headquarters office, local Church Building, Sunday School Hall, Press Building, Bookroom and two buildings meant for Pastor Quarters are located.