SUDHIR CHANDRA NAWN Vs. SUNIL CHANDRA NAWN

JUDGEMENT

(1.) This partition suit was instituted in 1933. A preliminary decree was passed on April 29, 1936. One of the then Defendants Sm. Prosad Mohi Dassi, the mother of Tara Sundari, the present Petitioner herein, was declared to be entitled to one-sixth share in severalty as a Hindu daughter in respect of the joint family properties which included the Manicktola Bazar and a cloth business at Bowbazar Street (Now Bipin Behari Ganguly Street). The said two properties being the Manicktola Bazar and the cloth business were sold to certain co-sharers pursuant to an order of the Court.

(2.) By an order dated December 14,1942, it was, inter alia, provided that a portion of the purchase money in the share of the said Prosad Mohi amounting to Rs. 11,916-10-8 be transferred to the credit of the future reversioners and be invested by the purchasers of the said bazar in 3 1/2 % Government Promissory Notes within one year from the date thereof in such manner as might be prescribed by the Rules of the Reserve Bank of India.

(3.) By the said order dated December 14,1942, it was further, inter alia, provided: