DWIJENDRA KISHORE PAUL Vs. DIPAK KUMAR NAG

JUDGEMENT

(1.) THIS appeal under Section 299 of the Indian Succession Act, 1925, read with Section 96 of the Code of Civil Procedure, 1908, is directed against order dated 15.09.2007 passed by the learned Additional District Judge, Court No. 4, West Tripura, Agartala in Case No. Misc. Probate 9 of 2002.

(2.) HEARD learned senior counsel, Mr. S.M. Chakraborty for the appellants and learned senior counsel, Mr. D. Chakraborty for the respondents.

(3.) IT is an admitted position that the Testatrix, Late Hasi Rani Deb was a childless widow. It is also an admitted position that Will executed on 31.08.1994 was registered in the Office of the Sadar Sub Registrar on that day itself.