DIPTY CHAKRABORTY Vs. SANTOSH KR CHAKRABORTY

JUDGEMENT

(1.) This appeal has been filed against the Judgment dt. 15.9.97 passed by the learned Additional District Judge, Cachar, Silchar in T. Suit No. 64/92.

(2.) By the impugned judgment he allowed the prayer tor grant of probate of a will executed by one Surendra Kumar Chakraborty. It was found by the learned Judge chat the will was duly executed and attested and there was no suspicious circumstances with regard to that. The daughter has come up on appeal.

(3.) I have heard Mr. K,K.Dey. learned Advocate for the appellant and Mr, GN Sahewalla, learned Advocate for the respondents.