LABANYA DUTTA Vs. ASSAM BOARD OF REVENUE GUWAHATI

JUDGEMENT

(1.) Heard Mr. P.K. Goswami, the learned Counsel appearing for the petitioners. The contesting respondent No.3 is represented by the learned Advocate B.D. Goswami. The Addl. D.C. (Revenue), North Lakhimpur is represented by the Government Advocate Mr. B. Talukdar.

(2.) These two cases arise out of single litigation relating to partition of family property and since common arguments are advanced, the following judgment will dispose of both the cases.

(3.) The litigation relates to the property of Late Nakuleswar Dutta, who died on 19.7.1979 leaving behind 2 sons Gunindra Nath Dutta and Munindra Nath Dutta. The petitioners are the widow and sons of the elder brother Gunindra Nath Dutta and the respondent No.3 (Munindra Nath Dutta) is the younger son of Late Nakuleswar Dutta.