SMT. SANDHYA MALLICK Vs. SRI HALADHAR MALLICK

JUDGEMENT

(1.) The CO by which Order No. 117 dated Sept. 27, 2016 passed by learned Civil Judge (Jr. Division), 2nd Court, Hooghly in Title Suit No. 73 of 2001 (CIS No. 588/2014) was assailed is taken up for hearing along with CAN No. 8419 of 2017 for expeditious disposal of the aforesaid title suit filed by the opposite parties in the CO.

(2.) Pursuant to the last order dated June 28, 2017 passed by this court let xerox copies of the certified copies of the documents submitted on behalf of the petitioners be taken on record.

(3.) Apprising about the background of the matter Mr. Subir Banerjee assisted by Mr. P.K. Banerjee appearing for the petitioners submitted that one Panchanan Mallick, since deceased, during his lifetime filed the title suit on July 4, 2001 for declaration of his title and permanent injunction in respect of the suit property asserting that the deed in question claimed to have been executed in his name on Dec. 28, 1998 in favour of Haladhar Mallick - the opposite party No. 1- defendant was forged and fake since it was not executed by him and the present petitioners being substituted after demise of said Panchanan have been proceeding with the suit where said Haladhar Mallick, defendant No. 1 and other heirs are the parties.