SANGLURI Vs. LALBIAKDAWLA

JUDGEMENT

(1.) HEARD Mr. Zochhuana, learned counsel for the applicant. Also heard Mr. C.Zoramchhana, counsel for the respondent No.1 and Mr. Aldrin Lallawmzuala, learned Addl. Advocate General, Mizoram for respondent Nos. 2 to 5.

(2.) MR . Zochhuana, counsel for the applicant submits that there is a delay of 325 days in filing the present appeal against the Judgment and Order dated 30.3.2013 passed by the learned Senior Civil Judge -II, Aizawl in Declaratory Suit No. 11 of 2008.

(3.) MR .Zochhuana, submits that the applicant was not aware that the impugned Judgment and Order dated 30.03.2013 has been passed in Declaratory Suit No. 11 of 2008. Mr. Zochhuana submits that the applicant came to know about the impugned Judgment and Order dated 30.03.2013 only when the respondent No.1 (plaintiff) had filed Execution Case No. 68 of 2013. Mr.Zochhuana, counsel for the applicant submits that the delay in filing the appeal is due to various reasons, which are :