JUDGEMENT
INDRA PRASANNA MUKERJI, J. -
(1.) Indumati Bhattacharyya was a Hindu woman. She was a member of the Vidyasagar Samabaya Abasan Samity Ltd. a "Co-operative Society under the West Bengal Co-operative Societies Act, 2006. Being such a member, she was allowed to own a unit/flat (No. N-3) in the building owned by the Co-operative Society.
(2.) It appears that her only legal heir and representative was her son Dr. Amitabha Bhattacharyya.
(3.) He was married to the petitioner a British subject but now settled in New Zealand. The son arid the daughter-in-law resided in the United Kingdom. They had no children.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.