JAWING RAJ KUMAR Vs. JAMAIKO SINGPHO

JUDGEMENT

(1.) This old pending revision of 2011 under Art. 227 of the Constitution of India has been preferred against the order, dated 27.1.2009, passed by the Deputy Commissioner, Changlang, in Misc. (J) Case No. 01/2009 arising out of Civil Suit No. 13/08.

(2.) The petitioner's case, in a nutshell, is that, his father late Duwa Pisa Zawrong Rajkumar @ Bisagam Rajkumar died on 111.2007 leaving behind the persons, viz., (i) Zawing Rajkumar-eldest son (Petitioner), (ii) Jamaiko Singpho-2nd wife (Opposite Party) and (iii) Julung Rajkuhar - a minor son. The estate of late Bisagam Rajkumar consisted of movable and immovable properties as shown below -

(3.) A 3-storeyed market complex, enjoying rents and profits by Smt. Jamaiko Singpho from 2008 to up-to-date.