AMAR NATH HAIT Vs. PANCHANAN SANTRA

JUDGEMENT

(1.) THE revisionists by this revision challenge the order No. 55 dated 22. 9. 92 passed by Shri P. S. Banerjee, Assistant District Judge, Additional Court of Hooghly, in Title appeal No. 10 of 1988 staying further proceedings of the appeal being Appeal no. 10 of 1988 till the disposal of the Misc. Case No. 8 of 1991 pending before the Munsif, Third Court, Serampore arising in connection with Title Suit No. 55 of 1990.

(2.) IN short, the fact of the case is that originally the suit property belonged to one Putibala and after her death Guinbala inherited the said property.

(3.) THE opposite party No. 1 and 2 and the predecessor-in-interest of the opposite party No. 3, 4 and 5 late Panchanan Shantra are the cousins of said guinbala. Guinbala was an illiterate lady and was solely dependent on opposite party. No. 1-5.