JAGADINDRA GANGULY Vs. IRENA DUTTA

JUDGEMENT

(1.) The present appeal has been preferred against a judgment and order (deemed decree) dismissing the application for grant of probate of the Will of one Late Renuka Dutta.

(2.) The Will-in-question was executed on January 16, 2003 and the testatrix died on February 01, 2007.

(3.) Learned counsel for the appellant submits that the Will having been proved duly in accordance with Sec. 68 of the Indian Evidence Act, 1872 as well as Sec. 63 of the Indian Succession Act, 1925, the learned Trial Judge erred in law and in fact in dismissing the probate application.