(1.) Heard Mr. L.H. Lianhrima, learned senior counsel assisted by Ms. H.Lalmalsawmi for the appellant No.1 and Mr. C. Lalfakzuala, learned counsel appearing on behalf of the appellant No.2. Also heard Mr. Samuel Vanlalhriata Chhangte, learned Govt. Advocate for the State respondent Nos. 1, 2, 4, 5 & 6 and Mr. B. Lalramenga, learned counsel for the respondent No. 3.
(2.) This is an appeal directed against the judgment & decree dated 01.09.2012, passed by the learned Senior Civil Judge I, Aizawl District, in Civil Suit No. 12/2010.
(3.) The brief facts of the case are as follows;