MALSAWMKIMA Vs. LALTLANKIMI

JUDGEMENT

(1.) Heard Mr. Johny L. Tochhawng, learned counsel for the appellant/plaintiff. Also heard Mr. Lalbiaknunga Hnamte, learned counsel for the respondents/defendants.

(2.) The appellant/plaintiff has prayed for setting aside the impugned Judgment and Order dtd. 1/11/2019 and Decree dtd. 1/11/2019 passed by the Court of the Senior Civil Judge, Serchhip in Civil Suit No. 6/2018, by which the respondent No. 3 has been declared as the legal heir of the deceased F. Laltanpuia, in respect of the land and building covered by LSC No. CAD-606301/01/228 of 2016 and a Vertical Band Saw 18".

(3.) The facts of the case in brief is that the land and building covered by LSC No. CAD-606301/01/228 of 2016 belonged to the grand-father of the appellant/plaintiff, namely F. Laltanpuia, who had 6 (six) children, i.e., the respondent Nos. 1 to 5 and the appellant's father, F. Lalsangkima, who was the youngest sibling.