LAWS(CAL)-2025-5-28

SUBHAS CHANDRA CHAKRABORTY Vs. NIL

Decided On May 02, 2025
Subhas Chandra Chakraborty Appellant
V/S
NIL Respondents

JUDGEMENT

(1.) This is an application praying for grant of probate to the last will and testament of the Testator dtd. 20/06/1995.

(2.) The Testator Subhas Chandra Chakraborty, since deceased, breathed his last on 5/5/2014 at 58, S.N. Basu Sarani, Subhas Pally, Benachity, Durgapur, Pachim Burdwan, Pin - 713213 and last place of abode of the Testator was "Juranaloy", 58, Satyen Bose Sarani, Subhas Pally, Police Station, Post Office and Sub-Division - Durgapur, District-Burdwan, Pin - 713213. At the time of death, the Testator left behind him, his wife Namita Chakraborty, two sons - Tapan Kumar Chakraborty and Tarun Kumar Chakraborty, one daughter Ira Banerjee and one granddaughter.

(3.) Prior to death, the Testator executed his last will and testament on 20/6/1995.