PURNIMA MALAKAR Vs. RITA MALAKAR

JUDGEMENT

(1.) Heard Shri B. D. Deka, learned counsel for the petitioners. Also heard Shri G. Choudhury, learned counsel for the respondent.

(2.) Considering the facts and circumstances of the case and since the contesting parties are represented, this Court is of the view that instead of keeping this petition pending, the same is required to be disposed of which is being done today.

(3.) The petitioners are the plaintiffs in the suit which has been filed for declaration of right, title, interest and partition.