LALIT CHANDRA CHOWDHURY Vs. BAIKUNTHA NATH CHOWDHURY

JUDGEMENT

(1.) The estate of the late Harish Chandra Chowdhury is the subject of the litigation resulting in this appeal.

(2.) Harish died in the year 1875 (1282 B.S.). His widow, however, survived him up till Ashin 1314 (1907). Thereupon, the parties before us put in their respective applications to obtain a grant of Letters of Administration to the estate of Harish Chandra.

(3.) No issues were framed by the District Judge and the question decided by him was as to which of the parties were the preferential heirs, and that question was further narrowed down to the sole issue whether Broja Nath and Padamalabh were One and the same person or two different persons.