RATNA DAS Vs. MANJU BISWAS

JUDGEMENT

(1.) All the three revision applications having identical issue and arising out of the self same cause of action shall be disposed of via this common judgment.

(2.) One Dasarathi Das (since deceased)/father of the opposite party no. 13 and 14 herein in respect of the present revision applications and the predecessor-in-interest of the petitioners qua all three revision applications and opposite party no 3. to 12, was the original owner of 1/4th undivided share of plot of land admeasuring about 89 decimals situated at Dag No. 133, P.S.- Kalna, Mouja-Madhuban bearing J.L. No. 166/Khatiyan No. 111. District-Burdwan. Opposite party no. 2 in respect of the revision applications was also the owner of undivided half portion of the land in the subject plot.

(3.) The opposite party no. 13 and 14, the said predecessor in interest of the petitioners and the opposite party no. 3 to 12 after demise of the said Dasarathi Das inherited the landed property along with the opposite party no. 2, who subsequently filed a partition suit of the said property pending final decree.