DULAL DEBNATH & OTHERS Vs. GOPA NAG (SENGUPTA)

JUDGEMENT

(1.) I have heard learned Sr. counsel Mr. A.K. Bhowmik for the appellants original defendants No.4 to 9 and learned Sr. Counsel Mr. S.M. Chakraborty for the respondents No.1(a) to 1(h), the legal heirs of original plaintiff. Rest of the respondents herein though served have not appeared.

(2.) The second appeal is being disposed of on a broad consensus and, therefore, it is not necessary to refer to the questions of law framed at the time of admission of the appeal or the full evidence on record. However, in order to appreciate the final directions, broad facts may be noted:

(3.) In this context, the plaintiffs prayed for partition of the joint family property, claiming their 1/4th share. The suit was dismissed by the trial Court. In appeal, however, the appellate Court passed following order: