SH. P.C. ZAKHUMA Vs. SMT. A. LALTHATHANGI

JUDGEMENT

(1.) AND ORDER (CAV) - Heard Mr. B. Lalramenga, counsel appearing for the appellant and Mr. C. Zoramchhana, counsel for the respondent.

(2.) The present second appeal is with regard to which of the parties herein would inherit the land covered by LSC No. AZL.346/1976, which is in the name of Kapzawni, who died on 28.04.2005. The challenge made in this second appeal is with regard to the Order dated 31.03.2014 passed in RFA No. 40/2012 by the Additional District Judge-I, Aizawl.

(3.) The appellant herein has no blood relationship with Kapzawni, owner of the land. The appellant is the brother of the first husband of Kapzawni. Incidentally, Kapzawni married her first husband Kaikhama in the year 1948 and divorced him in 1962. The appellant thus claims that he was looked after by Kapzawni since 1951 as an adopted son and accordingly, he should inherit the property left behind by the deceased Kapzawni.