UNION OF INDIA Vs. LALTHANMAWIA

JUDGEMENT

(1.) THE judgment and order dated 31. 5. 2006 passed by the learned Additional District Magistrate (J), Aizawl in RFA 6/2002 is the subject matter of challange.

(2.) FOR the purpose of disposal of this second appeal this court, after going into the materials available on record and the submissions advanced by either party, the following substantial questions of law have been formulated:-

(3.) FOR the purpose of the decision of the above three substantial questions of law as formulated above, it would be appropriate for this court to project the facts of the Civil Suit No. 1 / 94 which was disposed of by the learned Assistant to the Deputy Commissioner, Aizawl.