BIBHAS CHANDRA DAS Vs. SAMIR CHANDRA DAS

JUDGEMENT

(1.) THIS first appeal is at the instance of a caveator in a proceeding for grant of Probate and is directed against the judgment and decree dated 22nd September, 2000 passed by the Additional district Judge, Fourth Court, Alipore, District- 24-Parganas, in O. S. No. 5 of 1987 thereby granting probate of the Will in favour of the respondent No. 1.

(2.) ONE Parul Bala Das, since deceased, and her son, the respondent No. 1 before us, filed an application before the learned District Judge at Alipore for grant of probate of the last Will and Testament alleged to have been executed by Jogesh Chandra Das, who died on 13th January, 1984 leaving his widow, four sons and three daughters. The widow and one of the sons were made the joint executors of the said Will.

(3.) THE prayer for grant of probate having been opposed, the same became contentious and gave rise to O. S. No. 6 of 1986.