TAPAK TALI Vs. YAYI TALI

JUDGEMENT

(1.) Heard Mr. P. Taffo, learned Counsel for the appellant and Mr. M. Pertin, learned Senior Counsel assisted by Ms. T. Y. Bhutia, learned counsel for the respondents.

(2.) This is an appeal under Sec. 96 read with Order XLI, Rule 1 and Sec. 151 of the Code of Civil Procedure, 1908 read with Sec. 299 of the Indian Succession Act, 1925, assailing the judgment and order dtd. 14/10/2020, passed by the District Judge, Sessions Division, Aalo, West Siang District, in Aalo Probate Case No. 01/2019 whereby the probate petition has been allowed and granted in favour of the petitioners /respondents herein.

(3.) The brief facts of the case projected by the appellant is that the appellant is an adopted son of Lt. Tapik Tali. He was adopted in the year 1981 as Lt. Tapik Tali had no male issue and having four daughters. The adoption of the appellant was done in presence of villagers as per the customary law known as "Rogum" which is prevalent in the community. Lt. Tapik Tali made a WILL on 22/8/1997 in favour of the respondents, the respondent No. 1 being the wife of Lt. Tapik Tali and respondents No. 2, 3, 4 and 5, the daughters. Lt. Tapik Tali died on 2/9/1999.