JUDGEMENT
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(1.) The suit was instituted by Molina De and Mousumi Bose as plaintiff nos. 1 and 2. During pendency of the suit the plaintiff no. 1, Molina De died on 7th January, 2015 and, accordingly, the substitution petition was filed on 27th February, 2015 by the plaintiffs.
(2.) The contention of the plaintiffs appear to be that Molina De died on 7th January, 2015 leaving behind the plaintiff no. 2 as only legal heir and the plaintiffs filed the said petition for substitution of the legal heirs of Malina De.
(3.) The plaintiffs in the said proceeding have produced various documents to show that Mousumi Bose, plaintiff no. 2, is the legal heir of Malina De, plaintiff no. 1.;
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