BELARANI GHOSH Vs. ALO DEY

JUDGEMENT

(1.) The plaintiff prays that Letters of Administration in respect of what she claims to be the last Will executed by Late Belarani Ghosh, on March 24, 2001, and credits of the deceased be granted in her favour throughout the State of West Bengal.

(2.) Belarani Ghosh died on July 17, 2004, living behind an immovable property situate at Premises no. 64/2/18 Biren Roy Road, Sukanta Nagar, Barisha, Kolkata-700 008. The plaintiff and the defendant are her two daughters and the only legal heirs.

(3.) The plaintiff claims that Belarani executed her last Will and Testament on March 24, 2001. The instrument is in Bengali Language. The plaintiff is the sole beneficiary under the Will. Nobody has been named as executor in the Will. The Will has been executed by way of a thumb impression. Three persons have been shown as attesting witnesses.