REGENT COMPUTRONICS PVT. LTD.

MUTUKDHARI SINGH Appellant

V/S

PREM DEBI Respondents

Referred Judgements :-

BRINDABAN CHANDRA SAHA V. SURESWAR SAHA [REFERRED TO]
NICOL V. ASKEW [REFERRED TO]
WALIAN V. BUNKEY BEHARI PERSHAD SINGH [REFERRED TO]
HINGESTON V. TUCKER [REFERRED TO]
KIPPING V. ASH [REFERRED TO]
KIPPINE V. ASH [REFERRED TO]
SHYAMA CHARAN V. PRAFULLA SUNDARI [REFERRED TO]
JANAKBATI THAKURAIN V. GAJANAND THAKUR [REFERRED TO]
NATH SAHAI V. JAGATDHARI PRASAD [REFERRED TO]
SATINDRA MOHAN TAGORE V. SARALA SUNDARI DEBI [REFERRED TO]
HEMANIGINI DEBI V. HARIDAS BANERJI [REFERRED TO]
KOTHANDARAM NAIDU V. SUBBIER [REFERRED TO]
KALAIJIT SINGH V. PARMESHWAR SINGH [REFERRED TO]
PRIYA NATH BHATTACHARJI V. SAILA BALA DEBI [REFERRED TO]
BIBHUTI PRASAD CHAUDHURY V. MT. PAN KUER [REFERRED TO]
THILLAINAYAGI AMMAL V. SARADAMBAL [REFERRED TO]
RAMYAD MAHTON V. RAM BHAJU MAHTON [REFERRED TO]
ANIL BEHARI GHOSH VS. LMFLCH BALA DASSI [REFERRED TO]
KASHI NATH SINGH VS. DULHIN GULZARI KUER [REFERRED TO]
RANMAYA GAORANGINI VS. BETTY MAHBERT [REFERRED TO]
R S SINHA VS. MISS SALENA HECTOR [REFERRED TO]
NABIN CHANDRA GUHA VS. NIBARAN CHANDRA BISWAS [REFERRED TO]
AKHILESWARI DASI VS. HARI CHARAN MIRDHA [REFERRED TO]
SARALA SUNDARI DASSYA VS. DINABANDHU ROY BRAJARAF SAHA (FIRM) [REFERRED TO]
MT SHEOPATI KUER VS. RAMAKANT DIKSHIT [REFERRED TO]

JUDGEMENT

(1.) This appeal by opposite party 1 is under Section 299 of the Indian Succession Act, 1925 (Act XXXIX of 1925), hereinafter referred to as "the Act", from the order of Mr. H. R. Kazimi, District Judge, Muzaffarpur, made under Section 264 allowing the application of the respondent under Section 263 for revocation of the Letters of Administration granted to the appellant on the 26th May, 1944 under Section 290 of the Act by the additional District Judge of the same place in respect of an unregistered will of one Ramnarain Singh, alleged to have been executed by him on the 2nd May, 1941, before his death on the 18th November, 1942.

(2.) The material facts for the decision of the present appeal are as follows:

(3.) In village Gosainpur, otherwise called Day-anagar, there was one Udit Singh, whose widow was Most, Sohagin Kuer. They had a son Nirsu Singh. Admittedly, Nirsu had a son named Ramnaraiii Singh and a daughter. Ramnarain Singh's wife is Radha Kuer, who is respondent 2. Admittedly also, the. mother of Ramnarain Singh is Rampeyari Devi of village Beisand, who is respondent 3.

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MUTUKDHARI SINGH Vs. PREM DEBI

Referred Judgements :-

JUDGEMENT

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