BAKUL BANERJEE Vs. BINOY KRISHNA BANERJEE & ANR.

JUDGEMENT

(1.) The Court:- In the year 2000, to be precise in the month of February of the said year one Mr. Sadhan Ranjan Banerjee as the sole executor of a Will of Ms. Bakul Banerjee, since deceased, (testatrix in short) dated 26 July 1994 applied for probate of the said Will by filing an application in this Court, P.L.A. No. 94 of 2000.

(2.) After the initiation of the probate proceedings, pursuant to the order of this Court citation was issued and served upon the legal heirs of the testatrix.

(3.) Two out of the three brothers of the testatrix applied for condonation of delay in lodging the caveat with certain other prayers and the said application was allowed and the applicants were given two days within which the caveat was to be lodged in the probate proceedings. Two brothers of the testatrix, thereafter, lodged their caveat in order to contest the probate proceedings.