KAITHUAMI [L] Vs. RALLIANI

JUDGEMENT

(1.) Application for substitution to bring on record legal representatives of the deceased appellant No.3-Thanzami is allowed, subject to all just exceptions.

(2.) The present appeals challenge the common judgment and order of the Gauhati High Court, Aizawl Bench, dtd. 7/11/2007, passed in RSA No.12 of 2006 with Cross Objection No.4 of 2006, vide which, the learned single judge of the High Court has allowed the said Second Appeal filed by the respondents herein and dismissed the cross-objection preferred by the appellants herein.

(3.) For appreciating the controversy in question, it will be appropriate to reproduce the family chart, which is as under: