BAJRANG FACTORY LTD Vs. UNIVERSITY OF CALCUTTA

JUDGEMENT

(1.) Construction/ interpretation of a Will executed by one Nerode Chandra Vasu Mullick on 4.3.1932 vis-a-vis certain provisions of the Indian Succession Act (for short "the Act", viz., Sections 113, 116 and 129 falls for our consideration in this appeal which arises out of a judgment and decree passed by a Division Bench of the Calcutta High Court affirming a judgment and order dated 2.06.1992 passed by a learned Single Judge of the said Court in Suit No. 866 of 1979 on a preliminary issue raised by the appellants therein as to whether the respondents had any locus to file the suit in question.

(2.) Before embarking on the said questions, we may notice the admitted fact of the matter.

(3.) Appellant No. 1 is an existing company within the meaning of the provisions of the Companies Act, 1956. It claims its title in respect of the disputed premises by a lease executed by the Chamong Tea Company Limited as also purchase of a property by a deed of sale.