STATE OF MIZORAM AND OTHERS Vs. H. LALRINMAWIA

JUDGEMENT

(1.) (Oral)- This present appeal is preferred under Rule 18 of the Administration of Justice Rules, 1937 read with Sec. 100 of the Code of Civil Procedure against the Judgment and Order dated 7.9.05 passed by the learned ADC, Aizawl District, Aizawl in C.S. No 6/02 and also the Appellant judgment and order dated 4.8.06 passed by the ld. ADM(J) in RFA No. 14/05.

(2.) Heard Mr. N. Sailo, learned Addli A.G for the State of Mizoram for the appellants and also heard Mr. S.N. Meitei, learned Counsel for the respondent.

(3.) A Cross Objection is also filed by Shri H. Lalrinmawia, father of the deceased, seeking enhancement of the award made by the First Appellate Court.