SH. LALZARLIANA Vs. LALFAKAWMI

JUDGEMENT

(1.) Heard Mr. F. Lalengliana, learned counsel for the appellant as well as Mr. B. Lalramenga, learned counsel for the respondent.

(2.) The appellant by way of the second appeal has challenged the legality of the order dated 29.05.2015 passed by the Court of the Additional District Judge-I, Aizawl in RFA No. 24/2014 arising out of HC No. 54/1994.

(3.) The appellant's counsel submits that land covered by LSC No. 562/1977 was originally owned by one Mrs. Vanlalchhuangi. Mrs. Vanlalchhuangi had three daughters and two sons, who are as follows: