REGENT COMPUTRONICS PVT. LTD.

Prabir Roy Appellant

V/S

Amit Kumar Roy Respondents

Referred Judgements :-

BOYES V. COOK [REFERRED TO]
BAI MAHAKORE VS. BAI MANGLA [REFERRED TO]
JAGGANATHA BHEEMA DEO V. KUNJA BEHARI DEO [REFERRED TO]
ISHWARDEO NARAIN SINGH VS. KAMTA DEVI AND ORS. [REFERRED TO]
RAMA DUTTA AND ORS. V. ATANU DUTTA [REFERRED TO]
JAGADINDRA V. MADHUSUDAN [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
MAHALINGA THAMBIRAN SWAMIGAL VS. HIS HOLINESS SRI LA SRI KASIVASI ARULNANDI THAMBIRAN SWAMIGAL [REFERRED TO]
PROVASH CHANDRA DALUI VS. BISWANATH BANERJEE [REFERRED TO]
JILUBHAI NANBHAI KHACHAR VS. STATE OF GUJARAT [REFERRED TO]
S RATHINAM ALIAS KUPPAMUTHU VS. L S MARIAPPAN [REFERRED TO]
BHARPUR SINGH VS. SHAMSHER SINGH [REFERRED TO]
MAHESH DATTATRAY THIRTHKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
MANDALA MADHAVA RAO VS. MANDALA YADAGIRI [REFERRED TO]
TARAPADA DAS VS. BIMAL KUMAR DAS [REFERRED TO]
DARJUS JEHANGIR VS. LYLA MINOO GHASVALLA [REFERRED TO]
RAM NATH DAS VS. RAM NAGINA CHOUBEY [REFERRED TO]
TARAN SINGH HAZARI VS. RAMRATAN TEWARI [REFERRED TO]
UMA CHARAN BOSE VS. RAKHAL DAS RAY [REFERRED TO]
MATHAI SAMUEL VS. EAPEN EAPEN (DEAD) BY LRS [REFERRED TO]
LEELA RAJAGOPAL VS. KAMALA MENON COCHARAN [REFERRED TO]
BIRENDRANATH PAUL @ BARENDRA KRISHNA PAUL VS. SANKAR PAUL @ KALI KRISHNA PAUL [REFERRED TO]
GOPAL KRISHAN VS. DAULAT RAM [REFERRED TO]

JUDGEMENT

(1.) The true nature and purport of a document described as a Will of one Smt. Meghamala Roy (hereinafter referred to as a "testatrix") is the issue to be decided in this appeal. The appellant, Sukti Sanyal is the executrix of the last Will and testament of the testatrix. The appellant was appointed as one of the members of the Advisory Committee by the testatrix in the said Will. Prabir Roy was another member of the Advisory Committee.

(2.) In view of the death of Smt. Sukti Sanyal during the pendency of the appeal, Prabir Roy was substituted in her place by the order dtd. 2/9/2024 rejecting the objection of the respondents inter alia on the following reasoning:

(3.) The learned Single Judge dismissed the probate proceeding on the ground that there is no bequeath of any of the properties by the testatrix and accordingly, there is no bequest in favour of the beneficiaries. The Will only refers to the constitution of an Advisory Committee and provides the line of Succession to the office of the trustees.

Click here to view full judgment.

PRABIR ROY Vs. AMIT KUMAR ROY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address