BINAPANI NAG Vs. ASIT KUMAR NAG

JUDGEMENT

(1.) THIS is an application for grant of Letters of Administration of the will dated 22.2.74 with respect to the estate of Late Binapani Nag, widow of Late P.K. Nag of Jamal Road, Patna town. Smt. Binpani Nag, as indicated above, executed will with respect to immovable property as fully described in the schedule appended to the will, bequeathing the same to the petitioner Asit Kumar Nag, her grandson (son of her eldest son Dr S.K. Nag). The will was presented for registration before the registering authority at Patna on the same day and was registered in due course. On 24.6.92 she died.

(2.) THIS application seeking Letters of Administration was filed through Dr. Suhrit Kumar Nag holding power of attorney on behalf of Asit Kumar Nag on 26.3.97. The application was duly advertised in the newspapers. Notices were also sent to the near relatives cited in the application. None has appeared to oppose the grant.

(3.) THE petitioner has examined Dr. Swet Kumar Nag, Sri Sudhanshu Chandra Palit and Sri Samir Kumar Sinha in support of his case. Out of them Sri Sudhanshu Chandra Palit was examined on commission at Calcutta on account of his advanced age and illness.