DHANANJOY CHONGDAR Vs. PARUL BALA KOLEY

JUDGEMENT

(1.) Today learned Advocate for the respondents has made and completed his submissions. Learned Advocate for the appellant has also made his submissions in reply. Hearing is concluded.

(2.) This court now proceeds to deliver the following judgement. This court has heard the learned Advocates for the respective parties. The facts of the case, briefly, are as follows.

(3.) The plaintiff/appellant along with his brother Paresh Chandra Chongdar jointly purchased the suit holding, that is, 20/1, "R" Road, P.O. Netaji Nagar, P.S. Liluah, District" - Howrah which has since been re-numbered as holding No. 20/1/1 Road. The plaintiffs case is that the plaintiff has become the absolute owner of the suit holding by a registered deed of partition between himself and the said brother.