GULSHAN BIBI Vs. HASMAT ALI
LAWS(CAL)-2005-3-73
HIGH COURT OF CALCUTTA
Decided on March 14,2005

GULSHAN BIBI Appellant
VERSUS
HASMAT ALI Respondents

JUDGEMENT

Subhro Kamal Mukherjee, J. - (1.) This is an appeal against an order of remand.
(2.) This case has a chequered history. Certain facts are necessary to appreciate the points involved in this appeal.
(3.) The plaintiff on or about September 24, 1980 instituted this suit for declaration, partition, recovery of possession and mesne profits.;


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