LALZARI CHINZAH Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. Zochhuana, learned counsel for the appellants as well as Mr. N. Sailo, learned Addl. AG appearing on behalf of respondents No. 1- 6 and Mr. S. N. Meitei, learned CGC for respondents No. 7- 11.

(2.) THIS second appeal has been filed under Section 100 CPC for setting aside the impugned judgment and order dated 20. 6. 2006 passed by the Assistant to the Deputy Commissioner, Aizawl in Civil Suit No. 2/92 and the appellate judgment and order dated 22. 5. 2006 passed by the learned Additional District Magistrate (J), Aizawl in RFA No. 6/2005. By the impugned judgments the learned trial court, as well as the appellate court dismissed the Suit and the appeal respectively for want of territorial jurisdiction.

(3.) FOR a decision in the second appeal, after hearing the parties and scrutiny of the relevant facts and other matters on record, the following substantial question are formulated :-