SATWANTIN BAI Vs. KISHORELABIC

JUDGEMENT

(1.) The substantial question of law involved, formulated and to be answered by this Court in the defendants' second appeal is as under:-

(2.) Following genealogical tree will demonstrate the relationship among the parties:-

(3.) By filing written statement, the defendants denied the plaint allegations stating inter-alia that summons was duly served, as such, the instant suit is not maintainable for setting aside ex-parte judgment and decree dated 30.4.1986 and therefore, the suit be dismissed with cost(s).