VANLALSIAMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. R. Thangkanglova, learned counsel appearing for the appellant and Ms. Melody L. Pachuau, learned Govt. Advocate appearing for the respondent Nos. 1 to 4. Also heard Ms. Zairemsangpuii, learned CGC, appearing for the respondent Nos. 5 to 9.

(2.) The appellant/plaintiff being aggrieved by the Judgment and Order dated 24.02.2011 passed by the Court of Senior Civil Judge, Aizawl in Damage Suit No. 3 of 2011 has filed the present Regular First Appeal.

(3.) The appellant's case is that in the year 1996, his garden was completely destroyed by the respondent Nos. 5 to 9 by constructing a road on his land and also by extracting huge quantities of stones from the land of the appellant. The appellant's case is that despite many representations made by the appellant, no compensation was paid to the appellant. Accordingly, the appellant filed Damage Suit No. 3 of 2011 in the Court of the Senior Civil Judge, Aizawl praying that the appellant should be given compensation by acquiring his land.