REGENT COMPUTRONICS PVT. LTD.

Ramendra Sundar Mandal Appellant

V/S

Smt. Chandralekha Roy Respondents

Referred Judgements :-

BARRY VS. BUTLIN [REFERRED TO]
WELLESLEY V. VERE [REFERRED TO]
RE FLYNN,FLYNN V FLYNN [REFERRED TO]
TYRRELL VS. PAINTON [REFERRED TO]
BOYSE V. ROSSBOROUGH [REFERRED TO]
CRAIG V. LAMOUREUX L.R. [REFERRED TO]
CLANCY V. CLANC [REFERRED TO]
(CH),AND RE: PERRINS V HOLLAND [REFERRED TO]
RAM GOPAL LAL VS. AIPNA KUNWAR [REFERRED TO]
KESHEV V. VITHAL [REFERRED TO]
KAVITA KANWAR VS. MRS. PAMELA MEHTA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
GORANTLA THATAIAH VS. THOTAKURA VENKATA SUBBAIAH [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
INDU BALA BOSE VS. MANINDRA CHANDRA BOSE [REFERRED TO]
B VENKATAMUNI VS. C J AYODHYA RAM SINGH [REFERRED TO]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED TO]
SAVITHRI VS. KARTHYAYANI AMMA [REFERRED TO]
BHARPUR SINGH VS. SHAMSHER SINGH [REFERRED TO]
S R SRINIVASA VS. S PADMAVATHAMMA [REFERRED TO]
HARMES VS. HINKSON [REFERRED TO]
GOMTIBAI VS. KANCHHEDILAL [REFERRED TO]
LEELA RAJAGOPAL VS. KAMALA MENON COCHARAN [REFERRED TO]

JUDGEMENT

(1.) The appeal is directed against the judgment passed by the learned Additional District Judge, 5th Court, Burdwan, in connection with an application for grant of probate of the Will claimed to be the last Will and testament of one Prabal Ranjan Kar since deceased.

(2.) The probate was contested by the elder sister of the testator. The learned Trial Judge refused to grant probate inter alia, on the ground that the propounder has failed to prove that the testator executed the alleged Will on his own accord and volition and he was physically and mentally capable of executing such Will at the material point of time.

(3.) In short, failure to remove suspicious circumstances surrounding the execution of the Will, has persuaded the learned Trial Judge in refusing to grant probate.

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RAMENDRA SUNDAR MANDAL Vs. SMT. CHANDRALEKHA ROY

Referred Judgements :-

JUDGEMENT

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