ROLIANA Vs. VARLIANCHHUNGI

JUDGEMENT

(1.) Heard Mr. N.Sailo, learned senior counsel assisted by Ms. Vanhmingliani, learned counsel appearing for the appellant. Also heard Mr. C.Lalramzauva, learned senior counsel assisted by Mrs. K.Lalramnghaki, learned counsel appearing for the respondent.

(2.) The question here is whether the Court of the Civil Judge, Aizawl could have decided the Eviction Suit No. 8 of 2007 in view of the fact that the Court of the Civil Judge has pecuniary jurisdiction upto Rs.2 lakhs only as per the Mizoram Civil Courts Act, 2005. Eviction Suit No. 8 of 2007 however was valued at Rs.10 lakhs.

(3.) In view of the above, the substantial question of law No.1 is decided to the effect that the Court of the Civil Judge-III, Aizawl did not have the jurisdiction to decide Eviction Suit No. 8 of 2007.