Page No.# 1/3 vs Job Laizathanga
2026 Latest Caselaw 144 Gua

Gauhati High Court

Page No.# 1/3 vs Job Laizathanga on 8 January, 2026

                                                                       Page No.# 1/3

GAHC010002742026




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                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : CRP(IO)/1/2026

            DWARAKAMAI CONSTRUCTIONS PVT. LTD. AND ANR
            A PRIVATE LIMITED COMPANY INCORPORATED UNDER THE COMPANIES
            ACT, 2013, HAVING ITS REGISTERED OFFICE AT SOMAJIGUDA,
            HYDERABAD, TELANGANA, PIN-500082, INDIA AND REGIONAL OFFICE AT
            DULTE, KHAWAZAL, DIST- CHAMPHAI, PIN-796310, MIZORAM,
            REPRESENTED HEREIN BY ITS GENERAL MANAGER SHRI P.V. RAMA
            KUMAR

            2: P.V. RAMA KUMAR
             S/O SOMARAJU
             DULTE
             KHAWZAL
             DIST- CHAMPHAI
             PIN-796310
             MIZORA

            VERSUS

            JOB LAIZATHANGA
            S/O THANGKHANHAUVA, BETHAL VENG, DIST- CHAMPHAI, PIN-796321,
            MIZORAM



Advocate for the Petitioner   : MR. S CHAMARIA, MR A N SARMAH,MR M M ZAMAN

Advocate for the Respondent : ,
                                                                         Page No.# 2/3


                                     BEFORE
              HON'BLE MRS. JUSTICE MITALI THAKURIA

                                      ORDER

08-01-2026

Heard Mr. S. Chamaria, learned counsel for the petitioners.

This application has been filed after obtaining permission, as the matter pertains to Mizoram Bench.

This is an application filed under Article 227 of the Constitution of India read with Section 115 of the CPC challenging the legality and validity of the impugned judgment and decree dated 12.08.2025, passed by the Court of learned Civil Judge (Senior Division), Champhai, Mizoram in Civil Suit No. 13/2022.

Issue notice to the respondents through speed post as well as through usual process.

It is further submitted by Mr. Chamaria, learned counsel that in the present case the learned Trial Court basically framed two preliminary issues which are as follows:-

1. Whether the suit is maintainable?

2. Whether the suit is barred by law

However, while deciding those two issues, issue No.1 in regards to maintainability was decided in favour of the plaintiff, however, the issue No.2 was decided in negative.

But inspite of said decision, the present respondent/petitioner is directed to pay an amount of Rs.13,00,000/- without assigning any reason and without Page No.# 3/3

assigning any reasons for the decree of the said suit, which reveals that it is patent error on the face of the record. Accordingly, Mr. Chamaria, learned counsel prayed that in the interim the impugned judgment and decree dated 12.08.2025, passed by the Court of learned Civil Judge (Senior Division), Champhai, Mizoram in Civil Suit No. 13/2022 may be stayed.

Considering the submission of the learned counsel for the petitioner, let the impugned judgment and decree dated 12.08.2025, passed by the Court of learned Civil Judge (Senior Division), Champhai, Mizoram in Civil Suit No. 13/2022, including the Money Execution Case No. 4/2025 be stayed till next date of listing.

List this matter after 4(four) weeks, on a date to be fixed by the Registry.

JUDGE

Comparing Assistant