MANORAMA SARKAR Vs. SIBARAM PAL

JUDGEMENT

(1.) The present appeal has been filed by two daughters of the testatrix challenging the grant of probate of the last Will and Testament of the said testatrix, namely Late Panchabala Pal, whereby she bequeathed her property to one of her daughters. Learned counsel for the appellant argues that the execution of the Will was shrouded by suspicious circumstances.

(2.) The Will was executed on June 29, 1995 and registered on September 15, 1995. The testatrix died on January 14, 2001 and the probate application was filed on May 16, 2001.

(3.) The proceeding became contentious on the appellants filing their objection. Accordingly, the probate application was returned on September 1, 2002 for being re-presented.