GANESH MOHAPATRA Vs. UDAYNATH MOHAPATRA

JUDGEMENT

(1.) THE Defendant is the Appellant.

(2.) THIS appeal arises out of O.S. No. 35, 26 of 1966 65 II instituted by the Plaintiff -Respondent in the Court of the Subordinate Judge, Puri for grant of letters of administration in respect of the estate of one Kishori Bewa. According to the case made out in the plaint, Kishori Bewa bequeathed all her properties described in the Schedule attached to the plaint in favour of the Respondent by a Will executed by her on 1 -3 -1943. The Will was registered the same day before the Sub -Registrar, Puri. She having died on 27 -2 -1946, the Respondent filed the suit for grant of letters administration with a copy of the Will annexed to it.

(3.) THE trial Court having decreed the suit, the Appellant has preferred the present appeal.