INDIAN OIL CORPORATION LTD & ANR Vs. ROY AND COMPANY & ORS

JUDGEMENT

(1.) Indian Oil Corporation Limited, through its manager (the appellants) have preferred this appeal. It is against the judgment and order dated 1st September, 2011, passed by Mr, Justice Tapen Sen in WP No.1240 of 2010 (M/s. Roy and Company & Ors. Vs. The State of West Bengal & Ors.).

(2.) The facts are these:-

(3.) The dispute in the partnership has its roots in the succession to the estate of Siya Roy. Shew Raman Rai had two wives of whom Siya was the elder. The second wife was Lalita Roy. Sushila Roy is the daughter through Siya Roy. Binoy, Sanjoy, Ranjoy and Chanda are the offsprings from the second marriage. The allegation against Binoy is that he is trying to grab his father's property.