SHYAMA RANI MONDAL Vs. DEPALI NASKAR

JUDGEMENT

(1.) The petitioner objected to the grant of letters of administration of the Will of her mother Maharani Naskar, inter alia, on the grounds that the said Will is not genuine and Maharani Naskar never executed the same.

(2.) The father of opposite party Sambhu Naskar was the son of the testatrix and being the named executor of the said Will, on the death of the testatrix applied for grant of probate of the said Will. The said Sambhu Naskar died during the pendency of the said probate proceedings as such the opposite party being his widow applied for grant of letters of administration of the said Will.

(3.) The petitioner objected to the said grant as a result the proceedings has become contentious. The said suit is pending disposal before the learned Additional District Judge, 1st Track, 5th Court at Barasat, Dist. 24 Parganas(North), Original Suit No. 33 of 2008. The petitioner is contesting the said suit by filing written statement.