ZAMPUII Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel appearing for the appellant. Also heard Mr. Rosangzuala Ralte, Government Advocate appearing for the State respondent Nos. 1 to 4 and Mr. L.H.Lianhrima, senior counsel assisted by Ms. H. Lalmalsawmi, counsel for the respondent No. 5.

(2.) The appellant by way of the present regular first appeal has made a challenge to the Judgment and Order dated 9.4.2014 passed by the Senior Civil Judge-I, Aizawl in Title Suit No. 11/2002, by which the suit has been dismissed.

(3.) The present case relates to overlapping of land. The appellant is the owner of land which was initially covered by House Pass No. 539/1989, which was later superseded by the LSC No. 394/1990. The respondent No. 5, on the other hand is the owner of land initially covered by House Pass No. 854/1974, which was later superseded by LSC No. 3126/1985. The overlapping of land covered by the two LSCs does not pertain to the entire land in question but only pertains to overlapping in some areas of the lands covered by the 2 LSCs.