BAIJANTI DEVI AGARWAL Vs. BIMALA DEVI GOYAL

JUDGEMENT

(1.) The petitioner sought review of the judgment and order passed by this court in RFA No.7/2010 dated 27.2.2015 on the ground that the respondent is not entitled to any share in the estate left behind by her father in terms of Section 6(1)(3)(5) of the Hindu Succession(Amended) Act, 2005, as the suit property was partitioned prior to the filing of the title suit by the respondent.

(2.) Heard Mr RC Sahcheti, learned counsel for the petitioner and Mr BD Deka, learned counsel for the respondent.

(3.) Be it mentioned that the respondent filed a suit(TS No.285/2005) before the court of Civil Judge No.2, Kamrup(M) for partition and separate possession of the property left by her father Tikam Chand Bhajanka, measuring 37 are i.e. 2 bighas 3 khatas and 1/2 lechas covered by dag 937(old)/2429(new) of KP Patta 329(old)/198(new) of Japorigog village in Beltola in Guwahati.