MONORAMA ROY Vs. NILOTPAL ROY

JUDGEMENT

(1.) The appeal was heard along with the application for amendment of the written statement. The appeal and the said application are disposed of by this common judgment.

(2.) Briefly stated, the appellants are the legal heirs of one Sambhu Nath Roy. The respondents are the legal heirs and representatives of one Kamalakshya Roy, since deceased. The relationship between the parties would appear from the following genealogical table:

(3.) Prasanna, Jogesh and Nibaran took settlement (Banda (Bandabosto) of the suit property on 8/1/1907 from the Government of India. The Pattas were disclosed and marked as Exhibit 5. Prasanna Prasanna was having 8 Annas share whereas Jogesh and Nibaran both sons of Tarini have 4 annas share each.