STATE OF MIZORAM Vs. K. D. CHHARO

JUDGEMENT

(1.) Heard Mrs. H.Lalmalsawmi, learned Government Advocate for the appellants and also heard Mr. Johny L.Tochhawng, learned counsel for the respondent No.1.

(2.) This is a Regular First Appeal directed against the judgment & order dated 09.12.2015 of Senior Civil Judge, Saiha District in Civil Suit No. 6 of 2015.

(3.) The facts and circumstances leading to the filing of this appeal briefly stated are as follows;