OJING DAI Vs. OBIT DAI

JUDGEMENT

(1.) Heard Mr. Ninnong Ratan, learned counsel for the appellant. Also heard Mr. Sanjay Taye, learned counsel, appearing on behalf of the sole respondent.

(2.) The challenge in the present proceeding by the appellant, herein, is to a judgment and order, dtd. 27/9/2016, passed by the Court of the learned Additional District and Sessions Judge, East Siang District, Pasighat, in PSG Probate Case No. 246/2012, granting probate of a will, dtd. 31/10/2006, to the respondent, herein.

(3.) The brief facts requisite for adjudication of the issue arising in the present proceeding, is noticed as under: