ANIRUDDHA MITRA Vs. ADMINISTRATOR GENERAL BENGAL

JUDGEMENT

(1.) THIS is an appeal from a judgment and decree of the High Court at Calcutta in its appellate jurisdiction dated April 5, 1946, which affirmed a judgment and decree of that Court in its original jurisdiction dated March 28, 1945.

(2.) THE appeal arises out of a suit by way of originating summons instituted by the appellant for the construction of the will of his father the late Rai Bihari Lal Mitra.

(3.) ON July 5, 1931, the testator executed his last will whereby he appointed respondent No.1, the Administrator of Bengal, his sole executor with liberty to make over the property to the official trustee for carrying out the trusts.