BIJAYLAXMI GHOSH Vs. ALOLIKA GUHA

JUDGEMENT

(1.) Two First Appeals are heard analogously as they are between the same parties and are directed against the common judgment and order disposing of two proceedings which were heard analogously by the learned Trial Judge.

(2.) F.A. No.88 of 2022 is directed against the order dated September 29, 2018 passed by learned District Judge Special Court at Balurghat, District- Dakshin Dinajpur in O.C. Suit No.2 of 2008 while FAT No.707 of 2018 is directed against the order dated September 29, 2018 passed in Misc.Case No.2 of 2006 (Probate Suit no.11 of 2003).

(3.) Learned advocate appearing for the appellant submits that, the appellant is the daughter of deceased testator. The testator left behind a Will dated September 10, 1996 (hereinafter referred to as the first Will). Testator expired on October 19, 2002. The testator was survived by his widow, daughter and son at the time of his death.