BHORIK PASI Vs. BHAGAN PASI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Delay in filing the present application is condoned. Accordingly, Interlocutory Application No. 814/2011 stands allowed.

(3.) This appeal has been filed on behalf of the sole appellant against order/judgment dated 14th September, 2010 of Additional District & Sessions Judge, Fast Track Court-II, Buxar, in Probate Case No. 10/2006/Title Suit No. 3/2007 allowing the prayer and granting probate of the registered Will dated 30th June, 1999 said to be executed by one Sadan Pasi in favour of the plaintiff respondent.