CHHUANA, IOC VENG VAIRENGTE Vs. LALROPARI

JUDGEMENT

(1.) Heard Mr. Zochhuana, counsel for the appellant. Also heard Mr. N. Sailo, learned senior counsel assisted Mr. K.Roland, counsel for the respondent No. 1. None appears for the State respondents..

(2.) The appellants counsel submits that the appellants were the defendant Nos. 1 to 7 in Eviction Suit No. 5 of 2010 filed by the respondent No.1/plaintiff in the Court of the Senior Civil Judge-I, Aizawl District.

(3.) The brief facts of the case is that the respondent No.1/plaintiff was issued Periodic Patta No. 7 of 1982 for a plot of land by the Land Revenue & Settlement Department, Govt. of Mizoram. Due to disturbance in Assam, a number of Hmar Refugees entered Mizoram and the Govt. of Mizoram settled some of the refugees in the land of the respondent No.1 in the year 2003.