BHARAT GIRDHARDAS MANSATA Vs. ASHOK RAMNIKLAL MANSATA

JUDGEMENT

(1.) The petitioners have filed the present application being G.A 6 of 2022 for appointment of Special Officer or Receiver or some other fit or proper person with respect of the of the suit scheduled properties.

(2.) The Petitioners and the Respondent are all the legal heirs and representatives of Girdhardas Bhimji Mansata, who died intestate on 7/7/1998. Sri Girdhardas Bhimji Mansata died leaving behind his wife Smt. Hira Girdhardas Mansata, his eldest son Ramniklal Mansata, second son Chandrakant G. Mansata, third son Bharat G. Mansata and one daughter Sraddha Mansata as his legal heirs and representatives, each having share in the properties.

(3.) During his lifetime, Girdhardas Bhimji Mansata, since deceased, had purchased three immovable properties by paying valuable consideration. The two properties amongst them are situated at 33, Dharamtalla Street now renamed as "33, Lenin Sarani, Kolkata - 700013" and at 44, Mott Lane, Kolkata - 700013," both the properties are directly adjoining one another and were jointly purchased from the same seller vide a Deed of Conveyance dtd. 16/11/1962. The third property mentioned herein is located at 10, Middleton Street, Western Portion, Kolkata - 700071, now renumbered as 10B, Middleton Street, Kolkata - 700071, which was bought via Deed of Conveyance dtd. 3/12/1962.