SIBILISH M. SANGMA Vs. G.H.A.D.C

JUDGEMENT

(1.) The appellants are said to be members of the Mangsang Khalcheng clan and the respondent No. 4 herein is a member of the Chambugong Wage clan. The dispute is primarily between the abovementioned.

(2.) What could be gleaned from the records is that, in the year 2001 after the death of the last recorded Nokma, Shri Train Marak of the Mangsang clan, the appellant, Smti. Sibilish M. Sangma representing the female line of the Mangsang Khalcheng clan had filed a petition before the Garo Hills Autonomous District Council (GHADC) to get her name registered as a joint Nokma of the Daronggre II-20(16) Akhing and the same was registered as GDC/REV/Case No. 8 A/C of 2001-2002.

(3.) At this juncture, it may be pointed out that the assertion of the appellants is that many years ago the Daronggre II-20(16) Akhing land was acquired by way of purchase from the Koches by the predecessors of the appellants and the respondent No. 4 jointly. The said Akhing was, since 1926, jointly represented continuously by Nokmas from the Mangsang clan firstly by Shri Jingran Marak and his wife Smti. Megan Sangma and now by Shri Dipson Ch. Marak along with Smti. Sibilish M. Sangma and Shri. Ringa Sangma from the Chambugong clan now represented by Smti. Somjimoni Ch. Marak who is the wife of late Ballendro Sangma since deceased.