UNION OF INDIA Vs. LALAWMPUIA

JUDGEMENT

(1.) Heard Ms. Zairemsangpuii, CGC for the appellants and Mr. P.C. Prusty, counsel for the respondents.

(2.) The appellants have filed the present appeal against the judgment and order dated 26.7.2011 passed by the Court of the Senior Civil Judge-2, Aizawl in Civil Suit No. 40/2006, wherein the appellants have been directed to pay compensation amounting to Rs. 6,81,158/-.

(3.) The brief facts of the case is that the respondent/plaintiff is the owner of lands covered by LSC No. G.186/1987 and LSC No.G.190/1987. The respondents/plaintiff filed Civil Suit No. 40/2006 praying for a decree restraining the appellants from disturbing the respondents' peaceful enjoyment of his property. The respondents also prayed for a decree for payment of Rs. 80 lakh as compensation for the damage caused to his crops/ trees and due to the illegal encroachment and occupation of his lands by the appellants.