REGENT COMPUTRONICS PVT. LTD.

Sabitri Das @ Ankun Das Appellant

V/S

Tapan Kumar Nandi Respondents

Referred Judgements :-

WELLESLEY V. VERE [REFERRED TO]
CLANCY V. CLANC [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
PENTAKOTA SATYANARAYANA VS. PENTAKOTA SEETHARATNAM [REFERRED TO]
SAVITHRI VS. KARTHYAYANI AMMA [REFERRED TO]
BHARPUR SINGH VS. SHAMSHER SINGH [REFERRED TO]
S R SRINIVASA VS. S PADMAVATHAMMA [REFERRED TO]
GOUTAM BHOWMICK ALIAS BHUIYA VS. SHRIMATI SABITRI BHUIYA [REFERRED TO]
DHANPAT VS. SHEO RAM (DECEASED) [REFERRED TO]

JUDGEMENT

(1.) The appeal is arising out of an order dtd. 6/5/2017 refusing to grant probate of a will executed by Mukta Nandi, wife of Late Bireshwar Nandi of Bidhan Nagar Municipality relating to her estate. Sabitri is the executor of the Will. She is the appellant.

(2.) The appellant/executor illegally made an attempt to obtain a probate of Will, which could not have been executed by Mukta Nandy due to her incurable disease. The executor in collusion with her sister Swapna and their husband most "illegally and motivatedly with the intention to grab the property " has filed the probate application.

(3.) The executor herself deposed as PW-1 and in continuation of her affidavit-in-chief. Biswanath Dutta, husband of Swapna Dutta deposed as PW-2. Renuka Das one of the sisters of Bireswar deposed as DW-1 and one Anima Mondal deposed as DW-2.

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SABITRI DAS @ ANKUN DAS Vs. TAPAN KUMAR NANDI

Referred Judgements :-

JUDGEMENT

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