MANJULA GHOSH Vs. ANJAN GHOSH

JUDGEMENT

(1.) Judgement dtd. 19/4/2017 passed by the learned Additional District Judge, 3rd Court, North 24 Parganas, Barasat in O.S. no. 32 of 2006, whereby direction was given to grant probate in respect of the last Will and testament executed by the testator on 12/5/1986, has been called in question in the present appeal.

(2.) Facts giving rise to this appeal, in brief, are follows :

(3.) Aggrieved thereby, the appellants have preferred the appeal, inter alia, contending that the learned Court below erred in not considering that hand-writing appearing on the Will was not of the testator and learned Court below erred in not appointing any hand-writing expert to compare the handwriting and/or signature appearing on the Will with the signature appearing on the cover of the book and learned Court committed mistake in not considering that the attesting witness has failed to prove execution of the Will.