STATE OF MIZORAM Vs. LALCHHAWNTHANGA

JUDGEMENT

(1.) THIS is an appeal filed against the judgment and Order dated 22 - 12 -2010 passed by the learned Civil Judge Senior, Aizawl District, Aizawl in Civil Suit No. 3 of 2004 by which the suit was decreed in favour of the respondent/plaintiff directing the appellant/defendants No. 4 to 6 to pay a sum of Rs. 6,53,000/ - to the respondent/plaintiff along with interest @ 6% per annum with effect from 05 -01 -2001 till the entire amount is paid to the respondent/plaintiff.

(2.) HEARD Mr. B. Lalramenga, learned counsel appearing for the appellants/defendants No. 4, 5 and 6. Also heard Mr. Lalsawirema, learned Government Advocate appearing for the appellants/defendants No. 1, 2 and 3 as well as Mr. Zochhuana, learned counsel appearing for the respondent/plaintiff.

(3.) MR . B. Lalramenga, learned counsel appearing for the appellants/defendants No. 4, 5 and 6 submits that the respondent as plaintiff had filed Civil Suit No. 03 of 2004 praying for a decree declaring that the plaintiff is entitled to a compensation of Rs. 7,43,000/ - with interest @ 9% per annum with effect from 05 -01 -2001, amongst other prayers.