JYOTI PROVA MULLICK AND OTHERS (SINCE DECEASED, REPRESENTED BY HER LEGAL HEIRS AND REPRESENTATIVES) Vs. GOURI SANKAR SARDA @ SAR (SINCE DECEASED, REPRESENTED BY HIS LEGAL HEIR AND REPRESENTATIVE)

JUDGEMENT

(1.) While disposing of two applications filed by the respective parties in connection with this appeal yesterday, we were requested by the learned counsel appearing for the parties to hear out this appeal on merit. We were informed by the learned counsel of the parties that all the papers which are relevant for the purpose of disposal of the appeal are available with them and they produced those papers before this Court for our consideration.

(2.) On such request being made by the learned counsel appearing for the parties, we decided to hear out this appeal on merit on the basis of the papers placed before us by dispensing with the requirement of filing paper books in this appeal. Accordingly, we fix this appeal for hearing today.

(3.) Let us now consider the merit of the instant appeal in the facts of the present case.