BENDAGMEREN LONGCHAR Vs. MERAZULU

JUDGEMENT

(1.) This appeal is directed against the judgement and, order dated 8-6-1993 passed by the learned Addl. Deputy Commissioner (Judicial), Mokokchung in Civil Appeal No. 11 of 1988 dismissing the plaintiff suit.

(2.) Both the appellants and respondents belong to Longchar Clan of Sungratsu village in the District of Mokokchung. The appellants belong to sub-clans of Karib Samchar and the respondents belong to sub-clanls of Lipong Samchar of Longchar Clan. The dispute between the parties relates to as to who is the founder member clan of Longmi Asang village (now called Mopongchukit village).

(3.) Both the appellants and the respondents belong to Sungratsu village. Appellants as plaintiff before the lower court filed a declaratory suit. The main relief prayed for is this;