PATAI DHORAIN Vs. DIGAM DHORA

JUDGEMENT

(1.) This appeal was filed by the original appellant who was the sole executor named in the will from the judgment of Mr. S. Wasiuddin, Subordinate Judge of Jamshedpur refusing his application for probate.

(2.) During the pendency of the appeal in this Court, the applicant, Niran Dhora, who applied for grant of probate, died, and in his place, his widow and sons were substituted and they are now the present appellants in this appeal.

(3.) There was one Paban Dhora, who had two wives, Ganga and Srimati. By the first wife, Ganga, Paban had three sons; one of them was Thakur, father of the deceased applicant Niran. By the second wife, Srimati Paban had four sons, namely Gopi, father of O. P. W. 1; Hari Dukhu, the testator, and Sattar. All these four sons are now dead, and, the heirs of Gopi and Hari are the present objector-respondents.