SITA LAHIRI Vs. NIL

JUDGEMENT

(1.) The petitioner has filed the instant application for grant of probate in respect of the last Will and Testament dt. 21/5/1980 of the deceased Sita Lahiri.

(2.) The deceased Sita Lahiri had executed a last Will and Testament by appointing her husband Ashis Ranjan Lahiri, since deceased as sole executor and in the event of her death, her daughter Smt. Monika Sarkar, the petitioner herein as the sole executrix of his last Will and Testament.

(3.) The mother of the petitioner expired on 28/6/2014 leaving behind the following legal heirs: