R. LALHMINGLIANA Vs. LALNUNPARI

JUDGEMENT

(1.) HEARD Mr. Zochhuana, learned counsel for the appellant and Mr. L.H. Lianhrima, learned counsel for the respondent.

(2.) THIS second appeal is directed against the judgment and order dated 13.07.2012 passed by the learned Addl. District Judge -I, Aizawl Judicial District, Aizawl in RFA No. 5/2012.

(3.) APPELLANT as the plaintiff had filed an application before the learned Civil Judge -I, Aizawl Judicial District, Aizawl for issuance of heirship certificate in respect of family pension and other benefits of her late husband R. Lalruata, who was Junior Engineer in the Power & Electricity Department, Government of Mizoram. The application was registered as Heirship Certificate Case No. 289/2008.