SAWINTHANGA Vs. LIANTHANGPULA

JUDGEMENT

(1.) I have heard Mr R.C. Thanga, learned counsel for the appellants and Mr A.R. Malhotra, learned counsel for the respondents.

(2.) This appeal under Clause 3 of the Assam High Court (Jurisdiction over District Council Courts), Order, 1954 is directed against the judgment and order dated 24.3.1987'passed by the learned District Council Court at Aizawl in CA No. 22/1985 affirming the judgment and order dated 11.6.1985 passed by the learned Subordinate District Council Court at Aizawl in case No. 46/1984.

(3.) The High Court may treat such an appeal as a First Appeal and can enter into the facts of the case as held by this Court in Pachunga- Vs-Mrs Zokhumi reported in (1989) 2 GLR (NOC) 28.