PELINDA SWETT Vs. DWIN LYNGSHIANG

JUDGEMENT

(1.) Appeal under Section 299 of the Indian Succession Act, 1925 is against the order dated 10.11.2014 passed by the learned Judge, District Council Court, Shillong, in Probate Case No.2 of 2011, where-under, petition seeking probate of the Will has been dismissed.

(2.) Appellants are sisters and brother of the deceased (L) Phelinda Swett. Deceased was serving as Registrar of MeSEB, Lumjingshai, Mawroh, Shillong. She has left behind the following debts, securities and other properties:-

(3.) The deceased (L) Phelinda Swett has executed a Will on 06.04.2003 at Ganesh Das Hospital where she was admitted for treatment.