UNION OF INDIA AND ANR. Vs. SHRI NGURSAILOVA

JUDGEMENT

(1.) . - This appeal is directed against the judgment and order dated 20-7-2004 passed in RFA No. 1 of 2002 arising out of DS No. 1 of 1996 by learned Additional District Magistrate(J), Aizawl.

(2.) Having considered the facts and circumstances of the case, materials available on record, the judgment impugned and the submission of the learned counsel for both the party, the following substantial question of law are formulated for disposal of this present appeal.

(3.) For the purpose of disposal of this second appeal it would be appropriate for this court to put the facts in brief appearing in the face of the record :