SUJIT KUMAR CHAUDHARI Vs. STATE

JUDGEMENT

(1.) Dr. Sujit Kumar Chaudhuri has filed the present petition for grant of probate of the Will dated 18/12/1995 of N.C.Chaudhary. N.C.Chaudhary was the father of the appellant and respondent no.2. He died on 11/12/1996. It is alleged that during his life time Shri Nirmal Chandra Chaudhuri had executed his last will dated 18/12/1995. The petitioner and respondent are stated to be the sole heirs and beneficiaries.

(2.) . The deceased left behind two immovable properties, one in Calcutta and the other at New Delhi. During the life time of the deceased also respondent no.2 was residing in Calcutta while petitioner was residing in New Delhi. The petitioner seeks grant of probate of the will in favour of the petitioner and respondent thereof besides with respect to saving bank account which was Jointly held by petitioner and respondent no.2 and the fixed deposit receipts which have been detailed with the petition.

(3.) . Notice was issued to the Chief Revenue Controlling Authority and also to general public by publication in the Statesman. There were no objections filed by any person.