RIING LYNGDOH MARSHILLONG Vs. ICY DORA SWEAR

JUDGEMENT

(1.) Heard.

(2.) By means of this petition filed under Rule 6 of the Assam High Court (Jurisdiction over District Council Courts) Order, 1954 read with Section 227 of the Constitution of India, the present petitioner has challenged the order dated 30.07.2010, passed by the Additional Judge, Additional District Council Court, Shillong in Succession Certificate Misc. Case No. 92 of 2007, whereby, 2 said Court has issued Succession Certificate in favour of the present respondent (Icy Dora Swear) as regards to the debt and security of Mordikai Lyngdoh Marshillong.

(3.) Heard learned counsel for the parties and perused the paper on records.