MISS L. RINKIMI Vs. LIANSAWMA

JUDGEMENT

(1.) THIS appeal under R. 3 of the Assam High Court (Jurisdiction Over District Council Court) Order 1954, is directed against the order dated 23 -12 -68 passed by the Judicial Officer District Council Court, Aijal, in Civil Appeal No. 2 of 1966.

(2.) THE facts of the case, briefly, are as follows:

(3.) IN the instant case the plaintiff claims that the property in question is a family property and under the Mizo Customary Laws it belonged to his father who was the head of the family and he being the youngest son, is entitled to inherit it while the defendant claims that it is her self -acquired property and therefore the question of inheritance by the plaintiff does not arise at all.