M K BHIMANI Vs. KESHAB CHANDRA BASU

JUDGEMENT

(1.) Shri Keshab Chandra Basu, the Plaintiff No. 1 and Respondent No. 1 in these appeals (hereinafter stated as "Shri Basu" or Plaintiff No. 1 for the sake of brevity); is, as the record goes, a B.Sc. B.L. of the University of Calcutta, a practising Solicitor of this Court by profession and a sitting Councillor of the Corporation of Calcutta. Formerly, he was a Mayor of the City of Calcutta. He is at present the Speaker of the West Bengal Legislative Assembly. He is "very rich", say the Defendants. He is a man of "social status", says the learned trial Judge.

(2.) Shri Basu's uncle, Shri Sudhindra Nath Basu (hereinafter stated as "Plaintiff No. 2" for brevity's sake) is Plaintiff No. 2 and Respondent No. 2 in these appeals. As the record goes, he is a retired lawyer and was of no occupation.

(3.) After the Ezras, the Sasoons were stated to be the owners of the disputed property. After a trust was created by the Sasoons, Shri Basu and his uncle purchased, in the month of April, 1957, from the trustees of the said trust estate, the disputed premises, viz., No. 7, Loudon Street, in the city of Calcutta, containing an area of about 2 bighas of land "with a two-storeyed building together with several out-houses and a lawn".