RAMADHAR CHAUDHARY Vs. DULHIN INDRAPARI DEVI

JUDGEMENT

(1.) HEARD the parties.

(2.) OPPOSITE parties have appeared to whom notices had been issued by this court.

(3.) THE present case arises out of a title suit filed by one Manbharna Devi. The said suit was filed for declaration that she was the daughter of Beni Madhav Roy. Further relief was that a gift purported to have been executed by said Beni Madhav Roy in favour of Dulhin Indrapari Devi be set aside and that her half share under Schedule A property be partitioned by metes and bounds and give to her with other reliefs.