L Z SAILO CAPT Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. George Raju, learned coun- sel for the appellant and also heard Miss Dinari T. Azyu along with Mrs. Helen Dawngliani led by Mr. N. Sailo, learned senior Government appearing on behalf of the respondents.

(2.) This appeal is directed against the judgment and order dated 14.7.200)3 passed by the Additional District Magistrate (J) Aizawl District in R.F.A. No. 1 2001 setting aside and quashing the judgment and decree passed by the trial court in Civil Suit No. 2/1996 dated 13.12.2000.

(3.) The Civil Suit being Civil Suit No. 2/96 was instituted by the present appellant, claiming damages and compensation for purported for malicious prosecution against him by the defendants/respondents herein. The trial Court by judgment and decree dated 13.12.2000 decreed the sait awarding an amount of rupees 1 lakh as compensation on account of malicious prosecution against the plaintiff/appellant. eing aggrieved, the respondents here in preferred an appeal being R.F.A. No. 1 2001 before the Additional District Magistrate (J) Aizawl. The appeal having been allowed by the judgment and order dated 14.7.2003, the plaintiff has preferred this appeal invoking the provisions of Rule 18 of the Rules for the Regulations of the Procedure of Officers Appointed the Administer Justice in the Lushai Hills, 1937.