LAWS(CAL)-2026-2-40

RAJA SHAH Vs. KOWSHIK SHOW

Decided On February 17, 2026
RAJA SHAH Appellant
V/S
Kowshik Show Respondents

JUDGEMENT

(1.) The appeal is from a judgment and decree dtd. 19/1/2007 passed by the Additional District Judge, 2nd Court, Murshidabad. The impugned judgment and decree proceed to grant probate of a will of one Mahadeb Lal Show (hereinafter the testator).

(2.) The facts pertaining to the grant of probate in Title Suit No. 14 of 1991 are fairly simple, except for its rather long and unexplained pendency in Court.

(3.) Mahadeb Lal Show, a fairly wealthy resident of Khargra Dewanganj of Berhampore in the district of Murshidabad, passed away on 20/10/1962, leaving behind him his two wives, Rajlakshmi Show and Dayamoyee Show. Mahadeb Lal Show had two sons and two daughters with Rajlakshmi and one son with Dayamoyee.