SUBHRA GOSWAMI Vs. NIRMAL KUMAR MUKHERJEE

JUDGEMENT

(1.) Since the questions involved in the appeal and the applications are similar, we are taking up the appeal for hearing, by dispensing with other formalities, as both the parties are before us.

(2.) The appellant filed a suit challenging a purported deed of settlement executed by the plaintiff/appellant's mother Smt. Rama Chatterjee.

(3.) The deed was alleged to be void in view of the executant Smt. Rama Chatterjee being physically and mentally unfit as she was suffering from Cancer during the relevant period.