Indira Banerjee, J. - (1.) In this application the Deity Iswar Sri Sri Raj Rajeswar Jew Trust Estate, represented by its Secretary has sought the following reliefs: a) Joint Receivers, namely, Mr. Ananda Prasad Ghosh and Mr. Prasanta Naskar be discharged. b) Joint Receivers be directed to hand -over all assets, properties, of every description, whatever belonging to the said Deity to its Shebait the said Radhanath Sirkar including all monies and all movable properties in the form of money or otherwise kept in bank accounts since operated by Joint Commissioner of Partition/Receiver/Special Referee. c) To pass such further or other order or orders as to Your Lordships may seem fit and proper.
(2.) On or about 8th September, 1955, the plaintiffs instituted the above suit for partition of the properties of Late Manmatha Bhusan Sirkar and other reliefs.
(3.) On or about 1st August, 1956, after the suit was filed Krishna Gopal Sirkar, since deceased, purchased the building and premises No. 60 & 160/1 B.B. Ganguly Street, Calcutta, hereinafter referred to as the Bowbazar property, allegedly from out of his own funds.;