UNIVERSITY OF CALCUTTA Vs. CHAKRADHAR LAL AGARWALA

JUDGEMENT

(1.) This is an application by an alleged purchaser of a premises No. 1, Upper Wood Street, Kolkata to be added as a party in the suit. The facts are interesting.

(2.) One Nirod Chandra Basu Mullick by a Will dated 4th March 1932 followed by a Codicil dated 29th June 1942 devised the above property. He appointed an executor.

(3.) On 2nd January 1962 this executor ostensibly sold the property to the first defendant. On 22nd August 1977 the University of Calcutta obtained the Letters of Administration of the estate of Basu Mullick.