BIPLAB GANGULY Vs. BISWANATH GANGULY

JUDGEMENT

(1.) Being aggrieved by the order dtd. 28/11/2018 passed in Case No. 81/2018 by Sub-divisional Officer, Barasat (Sadar), North 24-Parganas this revisional application has been preferred.

(2.) The petitioner contended that the opposite party no.1, being father of the petitioner was owner of a plot of land measuring 13 decimal of land together with two storied building at Ashoknagar, North 24 Parganas. The opposite party no. 1 was a State Government employee and retired from service and used to reside with his elder son, i.e. the petitioner in the said property. The opposite party no.1 by way of amicable settlement, decided to settle all the amounts he got at the time of retirement, as retiral benefits and his other properties to his sons after retirement. Amicably , he decided to give his retiral benefits to his younger son opposite party no.2 and the aforesaid house property to the petitioner, i.e. elder son.

(3.) It is further submitted that the petitioner has duly accepted the said deed of gift and his name also recorded in the concerned land records.