AMAL KRISHNA SARKAR Vs. BEJOY GOPAL SARKAR

JUDGEMENT

(1.) THIS is an appeal by the two plaintiffs who lost in both the Courts below.

(2.) THE facts relevant for the purpose of this case may be stated as follows:

(3.) DEFENDANT No. 3 also has filed a written statement. Her case is that the properties mentioned in Schedules 'Ga', and 'Gha' are her separate properties acquired with her own money which she received as dowry from her father and brother at the time of and after her marriage.