HEMARUN SANYAL Vs. HIRAK SANYAL

JUDGEMENT

(1.) The present appeal has been filed by defendant no. 1(i) against a final decree of partition.

(2.) One Saroj Basini Debi was the original owner of the property. She had four sons, namely, Hemendra Lal, Hirendra Lal, Hemanta and Hiron Lal, and one daughter, namely Gita Ghatak. The defendants in the suit are the descendants of Hirendra Lal. The rest of the lineage of Late Saroj Basini Debi are the plaintiffs.

(3.) By the preliminary decree, the plaintiffs' joint share was declared to be four-fifth in the suit property and the defendants together, one-fifth of the same. No challenge was preferred to be preliminary decree and the defendant no. 1(i)/appellant concedes to such shares.