LIPIKA DAS Vs. KAKALI DASGUPTA

JUDGEMENT

(1.) The appeal is directed against the judgment and decree passed in T.S. No. 92 of 1983, dtd. 28/8/1995, by the 4th Assistant District Judge, Alipore.

(2.) The appellants are the legal heirs of the original defendants and the respondents are the legal heirs of the original plaintiff, in the suit before the learned Trial Court. They are all descendants of one Late Prafulla Chandra Dutta.

(3.) Prafulla Chandra Dutta owned two plots of land-one at 86/3/1, Beltala Road, P.S. Bhowanipore, District 24 Parganas and another, at the Northern and Southern parts of the premises no. 7/2/1, Garcha Second Lane, Dover Terrace P.S. Gariahat, District-24 Parganas. He was a clerk at the P&T department. It is therefore unlikely that he had enough income to buy the aforesaid properties. In a Trust deed of the year 1961 he stated and acknowledged that his wife contributed substantially from her Stridhan in the purchase of the said properties.