MRS. MALABIKA BHATTACHARYYA Vs. SHRI AMITAVA MUKHERJEE

JUDGEMENT

(1.) Plaint case in brief is that mother of the plaintiff and defendant Mrs. Ranu Mukherjee, W/o. Late Sambhu Prasad Mukherjee started business at Calcutta with her own and husband's money in the name and style as Super Scientific Instruments later changed to Super Engineering Industries, a proprietary, having Head Office at 124 B, Lenin Sarani Calcutta-700 013 and its factory at 6D, Mathur Babu Lane, Kolkata-700 015 (also known as B/6D/H/2, Rani Rashmoni Garden Lane), Kolkata-700 015.

(2.) The mother died intestate on 10.6.2008 leaving behind her only daughter Mrs. Malabika Bhattacharyya the plaintiff herein and only son Shri Amitava Mukherjee the defendant herein and these two are successors legal representatives to the estate both movable and immovable of the said Ranu Mukherjee as joint owners.

(3.) The plaintiff and defendant herein are entitled to all joint family properties both movable and immovable including the joint family business of Ranu Mukherjee with half share respectively owned by each.