KANAN BALA SARKAR Vs. SMTI BHOLANA RAY

JUDGEMENT

(1.) Heard Mr. B. Banerjee, learned counsel appearing for the appellant. Also heard Mr. S. M. Chakraborty, learned senior counsel assisted by Ms. P. Chakraborty, learned counsel appearing for the respondents.

(2.) By the order dtd. 23/7/2021, the following substantial question of law was framed:

(3.) Mr. Banerjee, learned counsel appearing for the appellant has taken this court to the fact relevant for appreciating the substantial question of law as aforenoted. The suit was filed by the appellant seeking partition of the land as described in the Schedules A and B of the plaint. According to the plaintiff, the suit land was originally belonged to one Lalit Mohan Sarkar, the husband of the plaintiff no.1 and father of the plaintiffs no.2 and 3 and father in law of the sole-defendant.