SAIBAL SARKAR Vs. XXXXXX

JUDGEMENT

(1.) Challenge in this appeal is against the Order No. 15 dtd. 5/5/2022 as passed by the learned District Delegate, Baruipur in Miscellaneous Probate Case No. 15 of 2021, whereby and whereunder the said court rejected the appellant/petitioner's application under Sec. 276 of the Indian Succession Act, 1925 (hereinafter referred to as "the said Act") for grant of probate to the last Will and Testament of the deceased Mukulika Mitra.

(2.) We have heard learned Advocate for the appellant. We have also perused the order (deemed decree), which is impugned before us.

(3.) On perusal of the entire materials as placed before us, it reveals that the appellant, being the executor to the last Will and Testament of the deceased Mukulika Mitra, approached the said court of the learned District Delegate, Baruipur, with a prayer for grant of probate by filing an application under Sec. 276 of the said Act.