UPC OF MIZORAM Vs. LALLIANPUII

JUDGEMENT

(1.) HEARD Mr. L. H. Lianhrima, learned Sr. counsel assisted by Ms. H. Lalmalsawmi learned counsel appearing for the petitioner. Also heard Mr Ricky Gurung, learned counsel appearing for the sole respondent/contemnor.

(2.) THE petitioner herein as a plaintiff filed a suit being Civil Suit No. 53 of 2008 against the respondent Smt. Lallianpuii as defendant praying for a decree against her for declaration that the plaintiff is entitled to receive Rs. 8,000/ - as their rental fees per month for the land and building covered by LSC No. 61 of 1970 of which the petitioner / plaintiff is the legal and lawful owner and also for peaceful possession of the said suit land and building therein. The learned Senior Civil Judge, Aizawl by his judgment and order dated 24.02.2012 decreed the said Civil Suit No. 53/2008 in favour of the present petitioner / plaintiff.

(3.) THE respondent herein, viz. defendant of said Civil Suit being aggrieved with the aforesaid judgment and decree dated 24.02.2012 passed by learned Senior Civil Judge, Aizawl in Civil Suit No. 53/2008, preferred an appeal under Section 17(II) (b) of the Mizoram Civil Court Act read with Section 96 of the Code of Civil procedure 1908 before this Court being RFA No. 13/2012.