JYOTIRMOYEE DEBI Vs. DURGADAS BANERJEE

JUDGEMENT

(1.) This is a suit filed by the plaintiff, Jyotirmoyee Debi, against (1) Dureadas Banerjee, his mother Haripriya Banerjee, since deceased, leaving her the only son Durgadas Banerjee and (2) one Haramohan Banerjee, cousin of the said Durgadas Banerjee.

(2.) According to the plaintiff, the premises No. 35 Amherst Row, Calcutta containing a two-storied building more fully described in the schedule to the plaint, inter alia, containing 1 Cottah 7 Chittaks of land valued at Rs. 25,000.00, belonged to one Beni Madhab Banerjee, since long deceased. After the death of the last owner being Pratima Debi who died in 1947, according to the plaintiff, the plaintiff Jyotirmoyee Debi became the only surviving heir of Pratima Debi and as such, became the owner of the said property, 35 Amherst Row by inheritance.

(3.) The genealogical table as set out in the plaint is as follows :-- <FRM>JUDGEMENT_238_AIR(CAL)_1976Html1.htm</FRM>