HRISHIKESH DAS Vs. KHANTAMANI DASI

JUDGEMENT

(1.) One Girish Chandra Das, owner of considerable properties and a money lending business, died in the year 1918, leaving a will. Girish was survived by his widow Kalimoni, four sons Briudaban, Harish, Brisk and Suresh, and a grandson Hrishikesh by his predeceased son Nandalal. Plaintiff Khantomani is a daughter of Girish.

(2.) Nandalal, Harish and Kalimoni had originally been appointed respectively executors and executrix to the will. After the death of Nandalal Girish published a codicil by which Brindaban, and Srish were also appointed executors.

(3.) The executors Harish, Brindaban and Srish took out probate of the will and carried on administration of the estate. At all times material for the purpose of his appeal Harish and Srish acted as executors. Brindaban died in 1923.