REGENT COMPUTRONICS PVT. LTD.

KARTICK CHANDRA BASU Appellant

V/S

SUBAL CHANDRA MANDAL Respondents

Referred Judgements :-

KSHIRODE CHANDRA GHOSAL V.SARADA PRASAD MITRA [REFERRED TO]
SULTAN BEGUM V.DEBI PRASAD [REFERRED TO]
ABU ISHA THAKUR V.DINABANDHU BANIK [REFERRED TO]
GOPAL V.KALIPADA [REFERRED TO]
BATNKRISHNA V.AKSHAY [REFERRED TO]
BHUBAN MOHAN V.BROJENDRA CHANDRA [REFERRED TO]
SATYENDU KUNDU V AMAR NATH GHOSH AND ORS [REFERRED TO]
G I T ANDHRA PRADESH VS. TAJ MAHAL HOTEL SECUNDERABAD [REFERRED TO]
DULAL CHANDRA CHATTERJEE VS. GOSTHABEHARI MITRA [REFERRED TO]
HARADHONE HALDAR VS. USHA CHARAN KARMAKAR [REFERRED TO]
MANICK LAL SINGH VS. GOURI SANKAR SHAH [REFERRED TO]
SANTOSH KR MITRA VS. KALIPADA DAS [REFERRED TO]

JUDGEMENT

(1.) This second appeal has been preferred against concurrent judgments of the Courts below. In a suit for partitian by a co-sharer both the Courts below granted him a decree for pre-emption under Section 4, Partition Act.

(2.) The property comprised of two rooms, one on the Ground Floor and another on the First Floor, and a chalaghar on a piece of land measuring 3 decimals only.

(3.) The property originally belonged to one Sashi Bhusan Mondal who died leaving behind him two sons, the plaintiff and Kanai Charan Mondal. Kanai died leaving his son Amarnath. Amarnath sold his eight annas share to defendants on 13.7.63. The plaintiff filed this suit for partition and pre-emption.

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KARTICK CHANDRA BASU Vs. SUBAL CHANDRA MANDAL

Referred Judgements :-

JUDGEMENT

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