LAWS(PVC)-1924-7-148

INDUBALA DEBI Vs. MANMATHA NATH ROY

Decided On July 03, 1924
INDUBALA DEBI Appellant
V/S
MANMATHA NATH ROY Respondents

JUDGEMENT

(1.) This is an appeal by Sm. Indubala Debi, the wife of Mohendra Nath Roy, one of the defendants in the suit against the judgment of my learned brother Mr. Justice Greaves dated the 20 of March, 1923. The suit was brought by Manmatha Nath Roy.

(2.) The plaintiff and Mohendra are sons of G.B. Roy and Girijamoni Debi. The pedigree of the family of G.B. Roy is set out in the plaint. Kuntala Debi, the defendant No. 6, is the daughter of Bimalabala. The 2nd defendant Mohendra is an insolvent, and the Official Assignee was joined as a defendant.

(3.) In the suit the plaintiff claimed that the shares and rights of the parties in the estate of the testator and in particular in the properties set out in Exhibit B annexed to the plaint be ascertained and declared.