REGENT COMPUTRONICS PVT. LTD.

Smt. Tapati Patra Appellant

V/S

Swarup Das Respondents

Referred Judgements :-

GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
SETH BENI CHAND SINCE DEAD NOW VS. KAMLA KUNWAR [REFERRED TO]
N KAMALAN DEAD VS. AYYASAMY [REFERRED TO]
BHAGAT RAM VS. SURESH [REFERRED TO]
MATHEW OOMMEN VS. SUSEELA MATHEW [REFERRED TO]
GUNJARIDAS VS. SUBAL CHANDRA DAS [REFERRED TO]

JUDGEMENT

(1.) The Will of Sabitri Prabha Das is the subject matter of challenge in this probate proceeding. She bequeathed the property in favour of Mina Das and Swarup Das, wife and son of Dipak Kumar Das by a registered Will.

(2.) During the pendency of the appeal Mina Das died and she was substituted by her married daughter Mahua Dutta.

(3.) Aroti Das, Bidyut Das and Prasanta Das, wife and two sons of late Manoranjan Das filed an affidavit in support of the caveat upon being aware of the pendency of the probate proceeding duly notified and published in the newspaper.

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SMT. TAPATI PATRA Vs. SWARUP DAS

Referred Judgements :-

JUDGEMENT

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