SARAT CHANDRA MANDAL Vs. SACHINDRA MANDAL

JUDGEMENT

(1.) Heard Mr. K.K. Mahanta, the learned Senior Counsel, assisted by Mr. A.K. Sinha, the

(2.) This appeal was originally filed under Section 384 of the Succession Act, 1925. The challenge in this appeal is the judgment and order dated 01.10.2007 passed by the learned Additional District Judge, Nagaon in T.S.(P) No. 49/200

(3.) The appellant had filed a petition before the learned Court below for grant of probate of the Will executed on 19.10.2001 by one Jugindra Chandra Mandal, the uncle of the appellant, bequeathing him the land measuring 4 Bigha under Dag Nos. 25, 179, 206, 209 of P.P. No. 54 (Old)/6 (New) of Uttar Beluguri Kissam, which is described in Schedule-B of the petition for probate, which formed a part of land measuring 21 bigha 3 katha 13 lechas, which fell into the share of the testator on inheritance from his father, Late Iswar Chandra Mandal.