AMARNATH GHOSH DASTIDAR Vs. STATE

JUDGEMENT

(1.) Petitioner is plaintiff before the learned Trial Court who is seeking probate with respect to the will left by his late father Mr. Amulya Chandra Ghosh.

(2.) The trial was already at the last stage when two applications were moved from the side of the respondents under Order VII Rule 14 CPC and Sec. 151 CPC.

(3.) By virtue of first application, the respondents/objector wanted to place on record report of handwriting expert of one General Examiner of Questioned Documents (GEQD), Shimla, Government of India, which has though been given in context of one criminal case but relates to Will in question i.e. will dtd. 10/5/1996.