BIJON BEHARI DHAR Vs. DIPTI PAL

JUDGEMENT

(1.) The appeal is directed against a judgement and order dtd. 13/7/2012 passed by the learned Fourth Bench of the City Civil Court at Calcutta in O. C. No. 20 of 2006.

(2.) Originally an application under Sec. 278 of the Indian Succession Act, 1925 for Letters of Administration to the Estate of Late Prasadmoni Dasi was filed by Parul Bala Mallick and Juthika Pal the respondent herein. The said case was numbered as L. A. Case No. 21 of 2005.

(3.) On an objection being raised by Shri Bejon Behari Dhar, the appellant herein, alleging that Prasadmoni Dasi had executed her last will and testament on 12/12/2002, superseding the earlier will dtd. 20/11/1965.