ARUNANSHU CHAKRABORTY Vs. MANISH KUMAR MUKHERJEE

JUDGEMENT

(1.) C.A.N. 6016 of 2008. By this application the applicant, in-person, has prayed for an order of injunction restraining the appellant from taking money out of the alleged illegal contract made in respect of the property which does not belong to the appellant and to return the money taken by him with bank interest and to deposit the same in a nationalised bank and also restraining him from encroaching upon the property of the testator situated in Salt Lake. These two appeals have been preferred, one against an order granting probate and the other, rejecting an application for revocation of probate. According to the applicant, late Amiya Bhushan Banerjee, the testator, executed his last Will and Testament on 1st July, 2003 by cancelling all previous Wills and that the testator appointed respondent/petitioner and/or Manish Mukherjeee, the appellant, as executor for taking probate of the said Will dated 1st July, 2003. According to the respondent, as the said Manish Mukherjee refused to take probate, he applied for probate and learned District Delegate, Barasat, granted probate on the said Will on 12th March, 2007. After the grant of the said probate, Manish Mukherjee filed an application for revocation of the said probate on the ground of non-citation. However, the learned District Judge dismissed the said petition.

(2.) According to the respondent, the appellant and his wife applied for probate on 3rd July, 2007 of other two Wills allegedly executed by the testator on 18th October, 2003 which were on the face of those forged. By those two Wills, the testator allegedly appointed Manish Mukherjee as executor and so-called beneficiary regarding the first floor of GD-10, Sector-III, Salt Lake and his wife is the executrix and so-called beneficiary of the backside of the second floor of the said premises. According to the terms of the said Will dated 18th October, 2003, the appellant had no power to administer any other estate and he was entitled to make addition and alteration of those properties without causing any damage to the other portion of the adjoining property. The applicant submitted that the appellant and his wife illegally entered into an agreement with one Tata Teleservices Ltd. for installation of tower on the roof top of the building where the appellant has no right and the said agreement was executed on 30th June, 2004 first claiming as the co-owner of the building and thereafter, as the tenant. The applicant, thus, prayed for the relief as mentioned above.

(3.) In course of hearing of this application, the applicant contended that in view of the provisions contained in West Bengal Government Land (Regulation of Transfer) Act, 1993, the interest of a lessee in a property in Salt Lake cannot be transferred by way of Will in favour of any third party who is not an heir of such a lessee but ultimately did not press this point.