REGENT COMPUTRONICS PVT. LTD.

Pushpa Kejriwal Appellant

V/S

Sri Om Prakash Kejriwal Respondents

Referred Judgements :-

ANIL BEHARI GHOSH VS. LMFLCH BALA DASSI [REFERRED TO]
HEM NOLINI JUDAH SINCE DECEASED AND AFTER HER LEGAL REPRESENTATIVE MALLEAN WILKINSON VS. ISOLYNC SAROIBASHINI BOSE [REFERRED TO]
SURENDRA PAL VS. SARASWATI ARORA [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]
UMA DEVI NAMBIAR VS. T C SIDHAN [REFERRED TO]
SRIDEVI AMMA VS. VENKITAPARASURAMA AYYAN [REFERRED TO]
BISHNUPRIYA MOHAPATRA VS. BATA KRUSHNA MOHAPATRA [REFERRED TO]
KAIKHUSHRU JEHANGIR VS. BAI BACHUBAI JEHANGIR [REFERRED TO]

JUDGEMENT

(1.) The present appeal has been preferred challenging the judgment dtd. 31/1/2017 passed by the Additional District Judge, FTC-IV, Alipore, South 24-Parganas, in O.S. No. 01 of 2017, granting probate of the Will made and published by Uma Sankar Kejriwal, in a contentious cause.

(2.) Shorn of unnecessary details the facts leading to filing of the instant appeal are set out hereunder:

(3.) The said Om Prakash Kejriwal (hereinafter referred to as the propounder), having survived the deceased, filed an application for grant of probate of the aforesaid Will, claiming the same to be the last Will and testament of the deceased.

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PUSHPA KEJRIWAL Vs. SRI OM PRAKASH KEJRIWAL

Referred Judgements :-

JUDGEMENT

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