KEDAR NATH SEN Vs. SMT. SULEKHA SEN & ORS.
LAWS(CAL)-2016-2-36
HIGH COURT OF CALCUTTA
Decided on February 26,2016

KEDAR NATH SEN Appellant
VERSUS
Smt. Sulekha Sen And Ors. Respondents

JUDGEMENT

SOUMEN SEN, J. - (1.) The suit has now come up for acceptance of the report filed by the Advocate Commissioner and pass a final decree for partition on consideration of the report.
(2.) The Advocate Commissioner was appointed for dividing the suit property by metes and bounds in accordance with the shares declared under the preliminary decree.
(3.) The plaintiff has accepted the report filed by the Commissioner of Partition.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.