RAVINDER DUGGAL Vs. RAJESH KALIA

JUDGEMENT

(1.) Heard Mr. D. Mazumdar, the learned Senior counsel appearing for the appellant as well as Mr. S. Chauhan,the learned counsel representing the respondent.

(2.) This is an appeal under Sec. 299 of the Indian Succession Act, 1925, against the judgment dtd. 15/12/2009 passed by the Additional District Judge, FTC No. 2, Kamrup (M) at Guwahati in Probate Title Suit No. 3/2005 rejecting the prayer of the appellant for grant of probate in respect of a Will .

(3.) Smti. Jagadish Kumari Duggal (now deceased) was a State Government employee and in the year 1992, she retired from service. Late Jagadish Kumari Duggal was unmarried. She had one sister named Prakash Duggaland one brother Late Manohar Duggal pre-deceased her. He died unmarried during the lifetime ofLate Jagadish Kumari Duggal.