SOUMEN SEN,J. - (1.) The Court : Two daughters, one married in 1978 and other in the year 1993, suddenly became conscious in the year 2015 of their right to the properties supposedly left by their father. The father died in the year 2007. The father appears to have left a Will of which although consent was given by the plaintiffs but later on the probate application was withdrawn as it appears from the submissions made on behalf of the parties that the daughters wanted certain shares in the properties as a consideration for giving consent. The said arrangement, however, had fallen through resulting in withdrawal of the probate application.
(2.) Although the father died in the year 2007 but surprisingly the suit was filed in the year 2015 in the nature of a partition suit.
(3.) The plaintiffs claim that apart from several immovable properties acquired by the father, various companies which, inter alia, include defendant Nos.8, 9 and 10 were formed out of the funds of the father and accordingly the said property should form part of the joint family properties.;