LAWS(PVC)-1920-1-152

SREEMUTTY RADHASHYAM DASYA, WIDOW OF GOLAK NARAIN PODDAR, Vs. SREEMUTTY RANGA SUNDARI DASYA, WIDOW OF SAGAR CHANDRA DE

Decided On January 07, 1920
SREEMUTTY RADHASHYAM DASYA, WIDOW OF GOLAK NARAIN PODDAR, Appellant
V/S
SREEMUTTY RANGA SUNDARI DASYA, WIDOW OF SAGAR CHANDRA DE Respondents

JUDGEMENT

(1.) This is an appeal from the judgment and decree of the Additional Judge of Dacca, dated the 26th June 1919,

(2.) On the 13th March 1912 Probate was granted of the Will of Sagar Chandra De, who died on the 1st Aswin 1318 (18th September 1211), leaving him surviving his mother, his childless widow, then a minor, a minor brother and one or two married sisters.

(3.) The proceedings were not contested; the Wilt was proved in common form and Probate was granted to the mother as executrix.