SONABALA BARMAN Vs. RATNA SANGMA

JUDGEMENT

(1.) THIS appeal has arisen out of the order, dated 7 -9 -2001, passed by the learned Additional Deputy Commissioner, West Garo Hills, Tura, Meghalaya, in Succession Case No. 56/98.

(2.) THE facts giving rise to the present appeal may, in brief, be set out as follows: -

(3.) UPON perusal of the materials on record and after hearing the learned counsel for the parties, what clearly transpires is that the objector -respondent's statements made in her above objection petition to the effect that the said deceased was the husband of the objector, their marriage having been solemnized, according to Christian Marriage Act, as far back as on 25 -12 -1972 and that out of their wedlock, the couple had 5 children, who were all living with the respondent, were not disputed by the petitioner -appellant. At the same time, the fact that while remaining wedded to the objector -respondent, the said deceased underwent a marriage with the petitioner -appellant and that out of his relationship, which the said deceased so maintained with the petitioner -appellant, the said minor child, namely, Konal Barman was born also remained undisputed.