ARINDAM GHOSH Vs. CHITTARANJAN GHOSH

JUDGEMENT

(1.) The Court : All these applications are taken up for hearing for convenience sake. The most comprehensive application being No. 169 of 2000 is dealt with elaborately and specifically as the decision on which will have direct result and/or bearing upon the other applications.

(2.) By this application one Smt. Manju Ghosh, daughter of one Bolai Chand Ghosh has taken out this application for condonation of delay and recalling and/or cancelling and/or modifying my order dated 1st October 1999 as modified dated 4th October 1999 passed on the application being No. 4124 of 1999. The brief history of this case is required to be narrated.

(3.) One Bolai Chand Ghosh died on 16th August 1980 is alleged to have executed his last Will and Testament on 25th December 1977 which was alleged to have been registered on 4th January 1978. By this alleged Will, Arindam Ghosh being the son of third wife of the deceased has been appointed Sole Executor and is also sole beneficiary of the said Will (hereinafter referred to as Arindam). After death of the testator on or about 18th May, 1981 Arindam filed the application for grant of probate of the Will. On 31st July 1981 the probate of the said Will was granted.