LALENGLIANI Vs. DAVID LALLAWMAWMA

JUDGEMENT

(1.) Heard Mr. C. Lalfakzuala, learned counsel for the appellant and Mr. Z.Hnamte, learned counsel for the respondents.

(2.) This second appeal, under Sec. 100 of the C.P.C., is directed against the order dtd. 30/7/2024, passed by the learned Additional District Judge No. III,Aizwal, in CMA No. 185/2024 arising out of RFA No. 05/2024 and order dtd. 30/7/2024, passed in RFA No. 05/2024.

(3.) It is to be noted here that vide order dtd. 30/7/2024, the learned Additional District Judge No. III, Aizwal has rejected the petition filed by the appellant for condonation of delay of 1320 day in filing the connected RFA No. 05/2024.