Shivakant Prasad, J. - (1.) This is a suit for partition.
(2.) Plaintiffs' case in brief is that on 13th May, 1983 the father of the plaintiffs and the defendants Manmatha Nath Sen died intestate, leaving behind the plaintiffs and the defendant no. 2 as his daughters and the defendant no. 1 as his only son who was governed by Dayabhaga School of Hindu law. Smt. Kamal Rabi Sen had predeceased her husband Manmatha Nath Sen.
(3.) Late Manmatha Nath Sen was the absolute owner of the immovable properties described in Annexure 'A' and movable properties held and possessed by him and described in Annexure 'B' to Annexure 'E' of the plaint.;