KONSAM RAJEN SINGH Vs. KONSAM NINGOL MEITRAM

JUDGEMENT

(1.) The present appeal has been filed by the appellant against the decree and judgment dated 05.10.2016 passed in Mat (Dec) Suit No.16 of 2014 on the file of the Family Court, Bishnupur, wherein and whereby, the suit filed by the appellant for declaration has been dismissed.

(2.) Brief facts are as follows:

(3.) Resisting the suit, the first respondent filed written statement stating that she is the only child and natural daughter of late Konsam Member @ Membhor Singh and late Konsam (O) Maimu Devi. It is stated that the appellant is the son of late Ibopishak Singh, who is the elder brother of late Konsam Member @ Membhor Singh. According to the first respondent, Konsam (O) Chaobi Devi was divorced due to not having Issues, however, she got monthly maintenance during her life time from late Konsam Member @ Membhor Singh. Later on, late Konsam Member @ Membhor Singh married Maimu Devi and the first respondent was born to them. The religious ceremonies of late Konsam Member @ Membhor Singh was performed by the first respondent In the capacity as daughter. According to the first respondent, the appellant Is not entitled to monetary benefits of late Konsam Member @ Membhor Singh, as he Is the son of late Ibopishak Singh and Konsam (O) Khomdonbi Devi and, therefore, prayed for dismissal of the suit.