(1.) Heard Mr. B.D. Deka, learned counsel for the appellants and also heard Mr. S.S. Sarangi, learned Senior Counsel, assisted by Mr. D. Rathi, learned counsel for the respondents.
(2.) In this regular first appeal, the appellants have challenged the correctness or otherwise of the judgment and order dtd. 13/3/2009 passed by the learned District Judge, Tinsukia, in Misc. (Probate) Case No.87/2001. It is to be noted here that vide impugned judgment and order dtd. 13/3/2009, the learned District Judge, Tinsukia, (Trial Court for short), had granted probate of the Will, dtd. 10/2/1987, executed by Suti Devi Bawari, W/o Late Nandlal Bawari.
(3.) The back ground facts leading to filing of the present appeal is briefly stated as under:-