R RAMENGA Vs. P SINO

JUDGEMENT

(1.) Heard Mr.L.H.Lianhrima, senior counsel assisted by Ms. H.Lalmalsawmi, counsel for the appellant. Also heard Mr. J.C.Lalnunsanga, counsel for the respondent.

(2.) The appellant's counsel submits that the appellant and the respondent married some time in the year 1997/1998. Thereafter, there was a divorce between the appellant and the respondent in the beginning of 2011, wherein the allegation is that the appellant chased out the respondent from the matrimonial home.

(3.) Thereafter an application was submitted on 2.9.2011 by the uncle of the respondent for distribution of the marital properties in the Lopu Village Council Court. The Lopu Village Council Court thereafter distributed properties between the appellant and the respondent vide Order dated 6.9.2011.