HUNMON RANGAD Vs. SURINDRA KUMAR

JUDGEMENT

(1.) For an alleged violation of the order of the Judge, District Council Court, Shillong dtd. 31/8/2020 and 5/7/2021 respectively passed in Succession Misc. Case No. 177 of 2019 by the respondent herein, the petitioner (since deceased) has approached this Court with this application under Ss. 10 and 12 of the Contempt of Courts Act, 1971.

(2.) Bereft of unnecessary details, what can be understood is that the petitioner had applied for a Succession Certificate before the Court of the Judge, District Council Court, Shillong with regard to the debts and securities of her deceased son (Late) Colin Rangad which was registered as in Succession Misc. Case No. 177 of 2019.

(3.) The Court vide order dtd. 12/3/2020 in the said case has passed an order for grant of Succession Certificate to the petitioner and the respondent bank, (Bank of Baroda, Laitumkhrah Branch) in compliance thereto had disbursed ? 75,000/- (Rupees seventy-five thousand) only to the petitioner out of the account of (Late) Colin Rangad.