CHANDRA KANTA MEDHI Vs. LAKHESWAR NATH

JUDGEMENT

(1.) THIS is an appeal under Clause 15 of the Letters Patent from the judgment of a learned Single Judge of this Court and arises out of a probate case.

(2.) LAKHESWAR Nath, respondent No. 1 herein, filed an application under Section 270 of the Indian Succession Act (hereinafter called the Act), before the District Judge, Dhubri, for the probate of a will alleged to have been executed by one Purnima Bala Devi, who died on 21-7-69. In the application he mentioned the names of appellants 1, 2 and 3 and respondents 2, 3, 4, 5, 6 and 7 and one Jikafuli Devi as the relatives left by the deceased Purnima Bala Devi. In the application he mentioned that he had been appointed by the testarix the executor of the will.

(3.) RESPONDENT No. 7, Golok Chandra Nath, and one Lalit Chandra Nath also filed an objection, but ultimately they did not contest the application for probate.