DIPAK DEKA Vs. GANESH DEKA

JUDGEMENT

(1.) Heard Mr. R.K. Jain, learned counsel for the appellant and Mr. S.P. Roy, learned counsel for the respondent.

(2.) The instant appeal arises out of the judgment and decree dtd. 18/6/2020 passed by the Court of the Additional District Judge No.5, Kamrup (M), Guwahati in Probate Title Suit No.11/2014 thereby granting the probate of the Will dtd. 14/6/2010.

(3.) For the purpose of convenience, the parties herein are referred to in the same status as they stood before the trial Court.