ABDUL MAMIN Vs. ABDUL GANI

JUDGEMENT

(1.) This appeal under Sec. 299 of the Indian Succession Act, 1925 is directed against the judgment and order, dated 07.05.2003, passed by learned Addl. District Judge, Sonamura, West Tripura in Case No. Misc. (Probate) 02 of 2001, whereby and where -under the learned Addl. District Judge granted certificate of Probate of the Will dated 07.02.1994, executed by one Parija Bibi in respect of her property mentioned in the Will. Heard learned Sr. counsel, Mr. S.M. Chakraborty, assisted by learned counsel Ms. D. Das for the appellant and learned Sr. counsel, Mr. B. Das assisted by learned counsel, Mr. D. Chakraborty for the respondent.

(2.) Brief facts:

(3.) The trial Court considering the pleadings of the parties, formulated 6(six) issues namely - -