LALFAKAWMA FANAI Vs. LALREMPUII FANAI

JUDGEMENT

(1.) The proceeding is conducted through remote Video Conference.

(2.) Heard Mr. Lalruatpuia Sailo, learned counsel for the appellant.

(3.) This is an appeal against the Order dtd. 22/11/2018 passed by the Court of the Senior Civil Judge-V, Aizawl in Succession Certificate No. 2068/2018, wherein Succession Certificate was granted in favour of the respondent, in respect of the fixed deposits of the late mother of the appellant and the respondent, lying in the State Bank of India, Zarkawt Branch, Aizawl and State Bank of India, Main Branch, Aizawl.