AJIT KUMAR BHUNIA Vs. PRABHASH CHANDRA MAITY

JUDGEMENT

(1.) The petitioners before this Court are the opposite parties in a case under Sec. 8 and 9 of the West Bengal Land Reforms Act 1955 and respondent in the appeal before the appellate Court which decided the appeal against order of Trial Judge passed in case under Sec. 8 and 9 of the West Bengal Land Reforms Act and is aggrieved by the said Order dated December 22, 2021 passed by Learned Additional District Judge, Re-designated Court at Midnapore District Midnapore (West) in Misc Appeal No 9 of 2015, being the appellate court. The case of the opposite parties before Learned Trial Court may be summed up thus:

(2.) On 13/11/1984 Haripada Maity gifted out 4 decimal in Rs. plot no 1158 along with other property to his three sons who are the present opposite parties and Ajit Kr. Maity. The said registered deed of gift was duly accepted by the opposite parties and Ajit Kr. Maity. Thus the opposite parties along with their brother Ajit Kr. Maity possess the gifted property. Hence the opposite parties are the co-sharers in Rs. dag no. 1158 having 2 2/3 share.

(3.) One Sudhir Ch. Maity is one of the co-sharer in respect of the plot no. 1158 having 8 decimal land in plot no-1158.