Mr. Sudip Singha Roy vs Smt. Chhayarani Singha Roy & Anr
2022 Latest Caselaw 1153 Cal

   82
   SK
Ct. No. 18
11.03.2022
                        S.M.A. No. 134 of 2012
               I.A. No : CAN 2 of 2017 (Old No : CAN 10272 of 2017)
                           (not in file)

                      Mr. Sudip Singha Roy
                                Vs.
                Smt. Chhayarani Singha Roy & Anr.

               Mr. Tanmoy Mukherjee,
               Mr. Kajal Ray,
               Mr. Aditya Sen              ... For the appellant.

               Mr. Probal Mukherjee, Sr. Adv.,
               Mr. Surendra Kumar Sharma
                                     ... For the respondent no. 1.

No substantial question of law was framed at the

time of admission of the present second miscellaneous

appeal.

On preliminary scrutiny of the judgment of both the

Courts below it appears that the following substantial

question of law is required to be answered in the

present second appeal:-

Whether both the Courts below have committed

substantial error of law in holding that the challenge

of the appellant to the validity and legality of the deed

of gift executed by one Rabindranath Singha Roy, the

donor of the deed of gift in favour of the judgment-

debtor/respondent is barred by the principle of res

judicata ?

Put up the appeal in the list for further hearing on

March 23, 2022 at 10.30 a.m.

(Biswajit Basu, J.)