MOIRANGTHEM PALLA SINGH AND ANOTHER Vs. ARIBAM GULAMJAT SARMA AND OTHERS

JUDGEMENT

(1.) THIS appeal is directed against tile judgment and decree D/ - 12 -4 -71 of the learned District Judge Manipur passed in Civil Appeal Case No. 15 of 1969 confirming the judgment and decree of the learned Munsiff IV. Manipur, passed in Title Suit No. 209/62/ 42/65.

(2.) THE facts for the purpose of this appeal in brief are as follows:

(3.) THE learned Munsiff framed as many as 12 issues and on consideration of facts and law he came to the conclusion in his judgment and decree as stated above that the property in suit was stridhana property and that on her death the property devolved on the plaintiff, her brother, by way of succession in preference to the defendant No. 1 the father In appeal, the learned lower appellate Court also affirmed the judgment and decree of the trial court. Hence this appeal is preferred before this Court by the appellant -defendants.