LAWS(CAL)-1974-5-1

ANNAPURNA DEBI Vs. HARSUNDARI DASSI

Decided On May 03, 1974
ANNAPURNA DEBI Appellant
V/S
HARSUNDARI DASSI Respondents

JUDGEMENT

(1.) The original plaintiff in this suit was one Pramila Sundari Laha who instituted this suit on the 24th August, 1938, for certain reliefs in respect of the Will of Debendra Deb Manna, deceased, certain Debuttar properties alleged to have been dedicated by the said Debendra Deb Manna and in respect of certain other properties purchased by one Jogendra Deb Manna out of the funds or income of the properties dedicated as aforesaid. A declaration that all aliena tions of properties appertaining to the said Debuttar estate were void and thai the consent decree made in an earlier suit being Suit No. 372 of 1915 in this Court was void and of no effect and not binding on the deities was also claimed. It ap-pears that the Writ of Summons was duly served on the defendants who were on record at that time.

(2.) Pramila Sundari Laha, the original plaintiff, died on or before 2nd February. 1943. On an application made thereafter on or about 20th December, 1943 one Karunamayee Dassi was appointed as the next friend of the plaintiff Deity in place and stead of the original plaintiff. Thirty seven years thereafter by an order of this Court made on the 10th April, 1970, Karunamayee Dassi was removed from her office as the next friend and one Tarasundari Dassi, the present petitioner, was appointed the next friend of the plaintiff Deity with liberty to proceed with the suit. It does not appear what particular steps were taken to have the suit heard thereafter.

(3.) After the present petitioner was appointed the next friend and was brought on record several of the defendants who were on record died. The particulars of the said deceased defendants are as follows: (1) Harendra Deb Manna, the defendant No. 9 (c) who died on 14th December, 1971; (2) Manindra Deb Manna, the defendant No. 9 (b) who died on 16th January, 1971; (3) Ramendra Deb Manna the defendant No. 14 (a) who died on 3rd July, 1973; (4) Hemendra Deb Manna the defendant No. 4 (b) who died on 7th October. 1973 and (51 defendant No. 23. Asim Krishna Dutta also died.