SRISTIDHAR MONDAL Vs. LAKSHMANJOY MONDAL

JUDGEMENT

(1.) The instant appeal is directed against the judgment dated 17th December, 1999 and the decree dated 3.1.2000 passed in Title Appeal No. 32 of the 1998 by learned Civil Judge, Senior Division, Suri, Birbhum. The said appeal arose out of the suit being Title Suit No. 48 of 1995 which was dismissed by the learned Munsif, 1 st Court, Rampurhat, Birbhum by passing judgment dated 17.2.98 and decree dated 24.2.98.

(2.) At the very outset, it may toe worth mentioning that the only point raised for adjudication in the present appeal is whether the facts and circumstances of the present case attract Section 14(1) or Section 14(2) of the Hindu Succession Act, 1956.

(3.) In the best interest of proper appreciation of the controversies raised in the dispute between the parties, it is, perhaps, necessary to refer to the factual backdrop of the present case.