BIJALI SAHA Vs. RIMAN SAHA

JUDGEMENT

(1.) Heard Mrs. Sujata Deb (Gupta), learned counsel appearing for the appellants. Despite receipt of notice the sole respondent has not entered appearance till today.

(2.) It has been reflected in the order sheets that several opportunities were afforded to the respondents, but till today none has entered appearance on behalf of the respondents and today the case has been fixed for hearing.

(3.) The brief facts of the case are that vide order dated 05.08.2019, the instant appeal was admitted on the following substantial question of law which is as follows: