BABITA CHOPRA Vs. ASHOK KUMAR CHOPRA

JUDGEMENT

(1.) SITA Rani Chopra, wife of Mangalsen Chopra had her permanent abode at village Silao, within Nalanda district (Bihar). Besides her house property at Silao, she also possess a house at Faridabad (Haryana).

(2.) ON 13.10.1992, she executed a registered will in respect those house properties at Silao and Faridabad in favour of her daughter -in -law, Babita Chopra and appointed her husband, Pankaj Kumar Chopra as executor therein. She died on 14.10.1995 at Patna, leaving behind her husband, two sons and a daughter.

(3.) ASHOK Kumar Chopra, one of the sons of the deceased testator raised preliminary objection, challenging jurisdiction of Biharsharif court to entertain the Letters of Administration case on the ground that the alleged will also consisted a house property of the deceased at Faridabad (Haryana), which was beyond the jurisdiction of the District Judge, Nalanda.