TAPASEE CHOUDHURY Vs. BHASWATI ROY

JUDGEMENT

(1.) The present dispute revolves around the last Will and Testament of one Anima Sen (since deceased) dated May 15, 1994. By virtue of the said Will, the testatrix left her Kolkata property to her eldest daughter Saswati and her youngest daughter Bhaswati, whereas her Kalna property was bequeathed to the appellant Tapasee, her other daughter.

(2.) The testatrix died on January 20, 2003 and an application for probate was filed by the Executor Bhaswati on June 17, 2004. Tapasee having contested the same, the application was rendered contentious, giving rise to a suit bearing OC No.2 of 2005. Ultimately the said suit culminated in grant of probate in respect of the said Will. Tapasee has filed the present appeal assailing the grant of probate in respect of the said Will.

(3.) Learned counsel for the appellant argues that the execution of the Will was shrouded by several suspicious circumstances.