JNANADA DEBI Vs. NATH BANK LTD

JUDGEMENT

(1.) This appeal has been preferred from the Judgment and decree dated Dec. 1, 1969 passed by Ghose, J. dismissing the suit filed by the plaintiff appellant Jnanada Debi. The suit was for rescinding a portion of the consent decree dated July 24, 1953 passed in Extraordinary Suit No. 13 of 1945, (Sri Bejoyananda Bhowmic v. Jnanada Debi).

(2.) The said Extraordinary Suit was originally filed at Alipore by one Bejoyauanda Bhowmic for self and for other share-holders of Nath Bank Ltd. against the appellant herein being Title Suit No. 71 of 1944. In that Suit Bejoyananda asked for setting aside and/or cancellation of a conveyance dated July 6, 1943 whereby the appellant purchased premises Nos. 358A, 358B and 348D, Southern Avenue now known as 13A and 13B, Lake Temple Road and 3B, Dr. Satyananda Boy Boad, Calcutta (hereinafter culled the suit premises) for Nath Bank Ltd. (In Liquidation).

(3.) The said Nath Bank Ltd. was directed to be wound up by an order dated May 8, 1950.