RUKMA SEN Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter pertains to a flat in a cooperative society.

(2.) According to the petitioner, the erstwhile member of the cooperative society and de facto owner of the relevant flat had nominated the petitioner as the person entitled to the flat upon the demise of the erstwhile member. Accordingly, upon the demise of the erstwhile member, the petitioner herein made an application to the relevant society for the petitioner to be inducted as member thereof in place and instead of the erstwhile member.

(3.) The petitioner says that one of the legal heirs of the erstwhile member set up a purported will and obtained probate from the High Court at Calcutta without notice to the petitioner herein. By such a purported will, the erstwhile member of the cooperative society is alleged to have left his entire estate to the propounder of the will.