TAPATI GHOSH Vs. PARUL BARICK

JUDGEMENT

(1.) The Court : Originally a suit was instituted by one Sailabala Dassi being widow of one Kalipada Barick, since deceased on 21st July, 1965 as available from the original date of verification of the Plaint.

(2.) Said Shri Kalipada Barick died intestate on 7th November, 1918 leaving behind a Will which was subsequently probated by this Hon'ble Court.

(3.) Said Shri Kalipada Barick survived by his widow Smt. Sailabala Dassi, the original Plaintiff, since deceased, three sons namely; Sambhu, Saroj and Sachin and three daughters all are deceased by now.