MADHUMITA CHAKRABORTY (BHATTACHARJEE) Vs. AMALA BHATTACHARJEE; RAMAPRASAD BHATTACHARJEE; JAYASHREE BHATTACHARJEE

JUDGEMENT

(1.) The instant appeal is preferred against the order dated 19.04.2012 passed in Civil Misc. (GC) 47 of 2011 whereby and whereunder the learned Judge, Family court, West Tripura, Agartala declared the appellant as the natural guardian of her two minor daughters, namely Miss Debangana Bhattacharjee & Miss Debaleena Bhattacharjee and rejected the prayer for permission to sell the minors property vide Khatian No. 4768 of Mouja-Indranagar.

(2.) Heard Mr. A Pal, learned counsel for the appellant as well as Mr. A Saha, learned counsel for the respondents.

(3.) The admitted fact is that the land located at Mouja Indranagar, Sadar vide Khatian No. 4768 measuring 1.05 acres originally belonged to Lt. Shashadhar Bhattacharjee and after his death the property devolved upon the respondents who are the wife, sons and daughter of Late Shashadhar Bhattacharjee and the appellant and her two minor daughters who are the daughter in law and grand daughters of Late Shashadhar Bhattacharjee. The two minor daughters and the appellant being the legal heirs inherited 1/4 share of the total property after the death of Lt. Debiprasad Bhattacharjee, who was the son of Lt. Shashadhar Bhattacharjee.