SWAPAN KUMAR GHOSH Vs. ANJALI GHOSH

JUDGEMENT

(1.) ONE Swapan Kumar Ghosh, inherited exclusively, premises No.79, Sambhu Babu Lane, Entally, Kolkata. He died, leaving behind his widow, Smt. Swarnalata Ghosh, one daughter, Sarbani Ghosh and two sons, namely, Samir Ghosh and Susanta Ghosh. Sushanta died intestate, leaving behind his widow, Gayatri Ghosh and his son Samit. Thus Samir had 1/4th share in the said premises.

(2.) ON 15.02.1999, Samir Ghosh, since deceased, husband of Smt.Anjali Ghosh, OP1, one of the Co -sharers of premises No.79 started developing the said premises as a Promoter and Developer and entered into an Agreement with the complainants Sh.Swapan Kumar Ghosh and Smt. Swarnalata Ghosh, for the sale of a flat. On 02.02.2000, said Samir Ghosh further agreed, in writing, on the reverse side of the 1st page of the agreement, to sell the garage space in the Ground Floor, measuring 200 sq.ft.

(3.) IT was also agreed that upon such demand made to Smt.Sarbani Ghosh, the Deed of Conveyance, shall be executed and signed by all the co -sharers of the said property, including Smt.Sarbani Ghosh, without any objection and further claims, whatsoever.