KASHINATH GHOSH Vs. BHAGIRATHI MONDAL

JUDGEMENT

(1.) The present appeal arises out of the judgment passed by the learned Additional District Judge, 2nd Court, Nadia in O.S. no. 11 of 2000 whereby the prayer for grant of probate was turned down.

(2.) Before we delve into the contour of controversies involved in the appeal, we may notice the facts of the case in brief, which are as follows :

(3.) Record reveals that requirements of Sec. 276 of Indian Succession Act, 1923 (hereinafter referred to as the Act of 1923) were duly complied with.