TAPAN BRAHMACHARI Vs. JYOTIRMOY SEN

JUDGEMENT

(1.) The instant appeal is directed against the judgment and order dtd. 25/7/2019 passed by the Additional District Judge, 1 st Court at Sealdah, South 24-Parganas in O.S. No. 11 of 2011.

(2.) By the impugned judgment, the trial Court dismissed the suit for grant of probate of the last Will and Testament of one Sri Mangalmoyee Bandopadhyay @ Samhita Devi @ Mamoni dated 23.02.201986.

(3.) The Court found that the subject matter of the Will could not have been owned or standing in the name of the testatrix as she was a Hindu lady and ceased to have any interest on the property and had renounced all worldly affairs.