LALMUANPUIA CHAWNGTHU Vs. REMCHHUNGA CHAWNGTHU

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned senior counsel assisted by Ms. Vanlalhriati, learned counsel for the appellants. Also heard Mr. Zoramchhana, learned counsel for the respondent No. 1 and cross objector. Mr. Samuel Vanlalhriata Chhangte, appears for respondent Nos. 2 to 5.

(2.) The appellants, who were the plaintiffs, have challenged the Judgment & Order dated 24.04.2016, passed by the Senior Civil Judge, Lunglei, by which Declaratory Suit No. 3/2012 was dismissed on the ground that the suit was barred by limitation and lacked merit.

(3.) The appellants case is that the original owner of the suit land covered by LSC No. 504/1985 & 505/1985 was Mr. C. Patea (L). Mr. C. Patea had 9 (nine) children. The appellant No. 1 is the son of Chawngchhuanliana, who in turn was the youngest son of C. Patea. The appellant No. 2 is the youngest daughter of C. Patea. The respondent No. 1 is the third youngest son of C. Patea. The respondent Nos. 2 to 5 are the State respondents.