ISWAR DASHABHUJA THAKURANI Vs. KANCHANBALA DUTTA

JUDGEMENT

(1.) This suit has been filed by the plaintiffs (1) Sri Sri Iswar Dashabhuja Thakurani (2) Sri Sri Iswar Govinda Jew Thakur and (3) Rash Behari Roy against the defendants (1) Sm. Kanchanbala Dutta (2) Gosta Behari Roy and (3) Brojo Behari Roy inter alia for appointment of the plaintiff No. 3 Rash Behari Roy as the next friend of the plaintiff deities, declaration that the properties mentioned in Annexure 'A' to the plaint are debutter properties belonging absolutely to the plaintiff deities, framing of a scheme, injunction, Receiver, accounts, etc.

(2.) The case of the plaintiffs is that the defendant No. 1 is a daughter and the plaintiff No. 3 and the defendant Nos. 2 and 3 are the sons of one Hari Mohan Roy. This Hari Mohan Roy owned and possessed two immovable properties at Calcutta, being premises No, 16A, Nandan Road and 20, Ahiritola Street and various properties at Mogra in the district of Hooghly. Full particulars of which will appear from Annexure 'A' to the plaint.

(3.) The said Hari Mohan Roy during his lifetime by a registered deed dated 9th June, 1935 dedicated all his properties to his family deities i. e. the plaintiffs Nos. 1 and 2 of this suit.