KHUNDRAKPAM (NINGOL) ARAMBAM ONGBI SUNITI DEVI AND ORS. Vs. KHUNDRAKPAM (NINGOL) INDRANI DEVI AND ORS.

JUDGEMENT

(1.) THIS appeal arises out of judgement and order dt. 16.7.2011 passed by the learned Addl. District Judge (FTC), Manipur East in Original(Succession) No. 9/2010/1/2011. The respondents in the Original (Succession) Suit are the appellants in this appeal.

(2.) THE present respondent No. 1 had filed the application for grant of Succession Certificate u/s. 372 of the Indian Succession Act, 1925 in relation to a claim of Rs. 10 lakh in form of death -cum -gratuity which late Dr. Kh. Gambhini Devi, Ex Professor, Department of Adult Education, Manipur University had left. It is necessary to refer to the family genealogy for convenience and accordingly family genealogy is reproduced below:

(3.) THE learned Addl. District Judge (FTC) framed three issues such as -