- (1.) HEARD learned counsel for the parties. This appeal is admitted on the following substantial question of law: "Whether the sale deed executed by Gauri Bala Dasi, mother of the plaintiff and the defendant, could execute a valid sale deed in favour of one of her sons after the death of her husband without any partition, specially on the face of concurrent finding by two courts that there was no partition?"
(2.) LIBERTY is given to the appellant to raise any other substantial question of law at the time of hearing with the leave of the Court hearing the appeal. Call for lower court records issue notice to the respondent in hearing matter for which, steps under speed post/registered post must be taken by the appellant within one week failing which, this memo of appeal shall stand dismissed without further reference to a Bench.;