Shri Murari Mohan Misra vs Shri Shyama Charan Misra & Ors
2022 Latest Caselaw 1154 Cal

   78
   SK
Ct. No. 18
11.03.2022
                        S.A. No. 173 of 1997

                     Shri Murari Mohan Misra
                                Vs.
                 Shri Shyama Charan Misra & Ors.

               Mr. Kanai Lal Mondal,
               Ms. Susmita Pal              ... For the appellant.

               Mr. Falguni Bandyopadhyay,
               Ms. Sreetama Neogi,
               Ms. Riya Ballav     ... For the respondent no. 1.

Mr. Balai Kumar Sanfui ... For the respondent no. 2.

Mr. Asit Kumar Rout, Mr. Sibasis Ghosh ... For the respondent no. 3.

No substantial question of law was framed at the

time of admission of the present second 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 the appeal Court below has committed

substantial error of law in discarding the deed of

adoption, exhibit - 1 on the ground that same has not

been acted upon?

Put up the appeal in the list for further hearing

on March 16, 2022 at 10.30 a.m.

(Biswajit Basu, J.)