PRITILEKHA NAYEK Vs. GOBINDA BISWAS

JUDGEMENT

(1.) Judgment and decree dtd. 21/9/2016 passed by the learned Civil Judge, Senior Division, 1st Court at Krishnagar, Nadia in Title Suit No. 112 of 2012, whereby the suit was decreed in preliminary form declaring the shares of the parties to the suit in respect of the properties delineated in Schedule -'B' appended to the plaint, are under challenge in the present appeal.

(2.) One Gobinda Biswas (in short, Gobinda) filed one suit for declaration with an alternative prayer for partition which was registered as Title Suit No. 112 of 2012. Facts spelt out in the plaint, which are germane, are as follows:

(3.) Following properties were described as 'A' and 'B' schedule properties: