PEMLA GHOSAL Vs. NEELANJANA GHOSAL

JUDGEMENT

(1.) This is an application for revocation of the grant of probate in rather peculiar circumstances.

(2.) The applicants are the second wife of the brother of the testator and the daughter of the brother through the second wife. The Will was propounded by the daughter of the brother through the divorced first wife of the brother. The substantial bequest relates to an immovable property which the propounder claims to have gone to her.

(3.) The testator was survived by his wife. The executor named in the Will was the brother and, failing the brother, the daughter of such brother through his first marriage. The Will was made in the year 1995, the testator died in the year 2003, the brother died on July 10, 2008, the application for grant was made immediately thereafter and the grant was made on December 1, 2008.