SIBA GOGOI Vs. HAREN GOGOI

JUDGEMENT

(1.) The above mentioned appeals are directed against the common judgment and order, dated 03.07.2002, passed by the learned District Judge, Tinsukia in Misc (probate) Case No. 114 of 2002 and Misc. Case No. 88 of 2002. As both these appeals have arisen out of the common judgment and order, involving same parties, represented by same sets of Advocate, for the sake of convenience and brevity, I have heard the appeals together and propose to dispose of the said appeals by this common judgment and order.

(2.) The relevant facts that may be necessary for the purpose of disposal of the appeals, may, in brief, be stated as follows:

(3.) Considering the evidence on record, the leaned District Judge held that the Will was executed by the testator, that the petitioner was entitled to get probate certificate in respect of the properties, included in the Will and that the respondent No. 1 (i.e. the present appellant) was not entitled to get succession certificate in respect of the property of her deceased husband.