LALTANPUII, D/O LALPUITHANGA (L) Vs. V ZALIANA

JUDGEMENT

(1.) This is an appeal filed under section 96 of the CPC read with section-17 of the Mizoram Civil Court Act, directed against the judgment and order dated 28.05.2014, passed by the learned Sr. Civil Judge, Aizawl, in Civil Suit No. 78/2009, and the decree dated 29.05.2014 drawn therein.

(2.) Heard Mr. Zochhuana, learned counsel for the appellant and also heard Mr. J.C Lalnunsanga, learned counsel appearing on behalf of the respondent No.1 and Mr. Rosangzuala Ralte, learned Govt. Advocate appearing for the respondents No. 3 to 6.

(3.) The brief facts of the case as submitted by the learned counsel are as follows;