DONGSOM SANGCHOJU Vs. SOLUNG MIJI

JUDGEMENT

(1.) Heard Mr. G. Taloh, learned counsel for the petitioner.

(2.) The present case is proceeded ex-parte against the other respondent Nos. 1, 2, 3 and 4.

(3.) This is an application under Sec. 384 of the Indian Succession Act, 1925 against the judgement and order dtd. 13/4/2023 passed by the learned District Judge, Bomdila, West Kameng District in Title Suit Case No. 07/2022, in Succession Application No. 96/2021, Whereby the debt and securities of Late Kusumi Miji was divided between the appellant and respondent Nos. 2 and 3 in the ratio of 50%, 25% and 25% respectively.