LAWS(SC)-2000-10-33

GAUTAM PAUL Vs. DEBI RANI PAUL

Decided On October 17, 2000
GAUTAM PAUL Appellant
V/S
DEBI RANI PAUL Respondents

JUDGEMENT

(1.) Leave granted.

(2.) This Appeal is against an order dated 11th September, 1998* passed by the High Court of Calcutta.

(3.) Briefly stated the facts are as follows : One Dr. Jonoranjan Paul was the owner of premises No. 14-C,Sambhu Lane, Calcutta-14. This three-storeyed building is hereinafter referred to as suit property. The said Dr. Jonoranjan Paul had six sons, namely, Satish, Kiron, Biren, Nilratan, Nirmal and Bimol. During his life time the said Jonoranjan Paul had sold the suit pro-perty to one Dr. Troilukya Nath Ghosh. After the death of Dr. Troilukya Nath Ghosh the suit property went to his heirs. The heirs executed a Gift Deed dated 2nd June, 1947. By this they gifted the suit property to Nilratan Paul, Nirode Baran Paul and Birnol Chandra Paul. As stated above, Nilratan Paul and Birnol Chandra Paul were two sons of Jonoranjan Paul. Nirode Baran Paul was the son of Kiron Chandra Paul.