SAKUNTALA SINHA Vs. TARUN KUMAR SINHA

JUDGEMENT

(1.) Heard Mr. S.M. Chakraborty, learned Counsel for the Appellant as well as Mr. D.K. Biswas, learned Counsel representing the Plaintiff-Respondent No. 1. The Appellant was the pro forma Defendant No. 3 in the suit in question.

(2.) Briefly stated the facts leading to filling of the intant second appeal against the concurrent findings of fact of the trial court and the first appellate court are as follows.

(3.) One Gokul Chand Sinha died in tested leaving behind the Appellant and the Respondents as his legal heirs and successors. The property left by him was to be divided among his legal heirs as per the provisions of the Hindu Succession Act.