D N MUKERJI Vs. H K MUKERJI

JUDGEMENT

(1.) This matter has been pending as the record shows for more than four and a half years. This case is numbered as Testamentary Case No. 1 of 1988.

(2.) The case was filed regarding the estate of Mrs, Shivadasi wife of the late Shri A.C. Mukerji.

(3.) Amongst many other heirs, one of her sons Mr. D.N. Mukerji, resident of 18 Tagore Town, Allahabad filed this Testamentary case to probate the will of his mother. The other heirs were arrayed as objectors.