MOUSHUMI BHATTACHARYA,J. - (1.) The Court : It appears from an order dated 30th October, 2017 passed by the Hon'ble Justice Sahidullah Munshi that the suit was directed to be treated as undefended as against the defendant no. 2. Counsel for the parties submit that pursuant to such order, discovery and inspection of documents has been completed and Judge's Brief of Documents has been filed by the plaintiff. Having considered the submissions of counsel, the suggested issues framed by the plaintiffs and the defendant no. 1 are settled as indicated below :
(2.) Whether the plaintiffs jointly own and possess 58.332% share each having 14.58% share in the suit premises being premises 5, Peter Lane, Police Station - Bowbazar, Kolkata - 700012
(3.) Whether the property is an ancestral property as claimed by the plaintiffs or the same is owned by the defendant no. 1 as claimed;