SREE JUGAL KISHORI SARKER Vs. AZIZUR RAHMAN

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment of the High Court Division, Rangpur Bench, in Civil Revision No. 1750 of 1981.

(2.) Plaintiff-appellant filed a suit for partition of the ejmali properties with a prayer for purchasing the share of the stranger purchaser, defendants, in the ejmali undivided family dwelling house situated on plot No. 492 under section 4 of the Partition Act. The suit was numbered as Other Class Suit No. 17 of 1975 in the Court of the Munsif, Sadar, and Rajshahi.

(3.) The suit property originally belonged to Amritalal, who died leaving two sons Jadav and Madhusudan. Madhusudan then died leaving his only daughter Jugal Kishori, the plaintiff. She had been living in her father's house. Jagabandhu is the heir of Jadav. Jagabandhu transferred his share to defendants 3-10, who are strangers to his family. Hence the plaintiff filed the suit.