DAMAYANTI BORA Vs. NEELAMANI BORA

JUDGEMENT

(1.) Heard Ms. S. Bora, learned Counsel appearing for the appellant as well as Mr. A.D. Choudhury, learned counsel representing the respondents.

(2.) This is an appeal under Sec. 299 of the Indian Succession Act, 1925 whereby the judgment and order dtd. 15/9/2005 passed by the learned Addl. District Judge, Nagaon in T.S. (P) Case No. 30/2004 is under challenge.

(3.) On 9/5/2000, late Nalia Bora executed a Will bequeathing certain landed properties in favour of his daughter Damayanti Bora, the appellant. After the death of Nalia Bora, Damayanti Bora filed an application before the court below seeking a Probate.