KAMALA LAMA Vs. MANJU LAMA

JUDGEMENT

(1.) Heard Mr. K. Paul, learned counsel for the petitioner as well as Mr. K.C. Gautam, learned counsel for the respondent.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner submits that the petitioner has filed an application for revocation of the Succession Certificate bearing (S/C) Misc. Case No. 76 (T) 1999 dated 16.11.1999, but the same was dismissed for default. On being aggrieved by the order passed by the learned Assistant to the Deputy Commissioner, Shillong he approached this Court.