LALSANGZUALI Vs. LALROHLUA ZADENG

JUDGEMENT

(1.) Heard Mr. Lalruatpuia Sailo, learned counsel for the petitioner. Also heard Ms. Linda Zothantluangi, learned counsel for the respondent Nos. 1 to 4 and Mr. Zodinpuia Hnamte, learned counsel for the respondent No.5.

(2.) The present writ petition under Article 227 of the Constitution of India has been filed by the petitioner invoking the revisional jurisdiction of this Court to quash and set aside the impugned Lok Adalat award dtd. 13/8/2022 passed in Lok Adalat (Pre) Case No. 357/2022.

(3.) The case of the petitioner in brief is that in January 2018 the respondent No.5 had borrowed Rs.50,000.00 from respondent No.1. While borrowing the money from respondent No.1, the respondent No.5 had requested the petitioner to allow her to use the petitioner's Village Council House pass (hereinafter referred to as VC Pass for short) as mortgage against the loan. The respondent 5 could not repay the loan and the matter was taken up by the Sesawng Village Council Court. Thereafter, the village council of Sesawng in its sitting on 22/6/2019 mutated the VC pass owned by the petitioner into the name of respondent No.1.