AMITA MITRA AND ORS. Vs. ARUN KUMAR CHATTERJEE

JUDGEMENT

(1.) Leave granted.

(2.) These appeals filed against order dated 13.1.2009 passed by the Calcutta High Court in F.M.A. No. 441/1996 Kamal Kumar Mitra v. Arun Kumar Chatterjee and Ors. and orders dated 8.8.2007 and 6.4.2010 passed in W.P.L.R.T. No. 656/2007 Amita Mitra and Ors. v. the State of West Bengal and Ors. and R.T. No. 182/2009. respectively, are being disposed of by one order because issues raised therein are interrelated.

(3.) Kamal Kumar Mitra (husband of Appellant No. 1) filed title suit being T.S. No. 58/ 1972 for partition of the properties of his maternal grandfather Jogesh Chandra impleading his maternal uncles Prabhat Kumar Sinha and Arun Kumar Sinha and his cousin brothers and sisters as the Defendants. The suit was decreed by 8th Subordinate Judge. Alipore.