REGENT COMPUTRONICS PVT. LTD.

RABINDRA NATH SADHUKHAN Appellant

V/S

Gopal Chandra Sadhukhan Respondents

Referred Judgements :-

V. PRABHAKARA VS BASAVRAJ K. (DEAD) BY LRS. [REFERRED TO]
ISHWARDEO NARAIN SING VS. KAMTH DEVI [REFERRED TO]
VENKATA REDDY VS. PETHI REDDY [REFERRED TO]
S JHANSI LAXMI BAI VS. POTHANA APPARAO [REFERRED TO]
BADRI NATH VS. PUNNA DEAD [REFERRED TO]
M S PREMANAND VS. M R PURUSHOTAM [REFERRED TO]
KAIVELIKKAL AMBUNHI VS. H GANESH BHANDARY [REFERRED TO]
MANGAL SINGH VS. NATHU SINGH [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. VIJAYA C GURSHANEY [REFERRED TO]
NORTH EASTERN RAILWAY ADMINISTRATION GORAKHPUR VS. BHAGWAN DAS [REFERRED TO]
RAMCHANDRA GANPATRAO HANDE ALIAS HANDEGE VS. VITHALRAO HANDE [REFERRED TO]
DURGAPADA BERA VS. ATUL CHANDRA BERA [REFERRED TO]

JUDGEMENT

(1.) Legality and propriety of the judgment dtd. 20/6/2016 passed by the learned Judge, City Civil Court, 3rd Bench, Calcutta in O.C. No. 2014, whereby letters of administration in respect of the Will executed by one Jahar Lal Sadhukhan dtd. 22/12/1986 was granted to his son namely, Sri Chandan Kumar Sadhukhan, has been called in question in the present appeal.

(2.) One Gopal Chandra Sadhukhan (in short, Gopal) filed an application under Sec. 268 of Indian Succession Act, 1925 (hereinafter referred to as the Act of 1925) praying for grant of letters of administration in respect of registered Will executed by Jahar Lal Sadhukhan (in short, Jahar) on 22/12/1986.

(3.) Facts frescoed in that application presented under Sec. 268 of Act of 1925 are as follows :

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RABINDRA NATH SADHUKHAN Vs. GOPAL CHANDRA SADHUKHAN

Referred Judgements :-

JUDGEMENT

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