PRAN KRISHNA DUTTA (DEAD) AND ON HIS DEATH HIS LEGAL HEIR SM. BASANTI RANI DUTTA Vs. PARESH CHANDRA DUTTA & ANOTHER
LAWS(CAL)-2002-7-81
HIGH COURT OF CALCUTTA
Decided on July 05,2002

Pran Krishna Dutta (Dead) And On His Death His Legal Heir Sm. Basanti Rani Dutta Appellant
VERSUS
Paresh Chandra Dutta And Another Respondents

JUDGEMENT

Ganguly, J. - (1.) This first appeal has been filed challenging the judgment and decree dated 28th June,1991 delivered by Additional District Judge, Second Court, Alipore in O.S. No.1 of 1988.
(2.) The material facts of this case are as follows.
(3.) One Srimati Khanta Bala Dutta, wife of late Bhawani Prasad Dutta, aunt of the appellant died on 17th April, 1971 at 16, Chandra Mondal Lane, P.S. Tollygunge, Calcutta - 26. Khanta Bala [hereinafter referred to as the testatrix] was a widow and had no issue at the time of her death.;


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