SECRETARY TO GOVT OF MIZORAM Vs. A LALTLANKIMA

JUDGEMENT

(1.) Heard Mr. C. Zoramchhana, the learned Addl. Advocate General for the appellants and Mr. L.H. Lianhrima, the learned senior counsel assisted by Ms. Ruth Lalruatfeli for the respondent No. 1. None appears for the respondent Nos. 2 and 3.

(2.) This is an appeal filed by the appellants, i.e. Environment & Forest Department against the impugned Judgment and Order dated 28.06.2012 passed by the Senior Civil Judge, Lunglei District, Lunglei in Civil Suit No. 8 of 2007 and also against the Decree drawn on 11.12.2014 by the Senior Civil Judge. The appeal is filed under Section 17 (2) (b) of the Mizoram Civil Courts Act, 2005 read with Section 96 of the Code of Civil Procedure, 1908.

(3.) The appellants were the defendant Nos. 2, 3, 4 and 5 before the learned Trial Court and they will be being referred as the appellants for convenience in the present appeal. The respondent No. 1 was the plaintiff before the learned Trial Court and will be referred to as the respondent No. 1 in the present appeal for convenience as well.