HARA LALL BANERJEE Vs. NITAMBINI DEBI

JUDGEMENT

(1.) The plaintiff in this suit is the grandson of one Kunjo Lall Banerjee, and the principal defendant (Sreemutty Nitambini Debi) is the widow of Kunjo Lall Banerjee. Kunjo Lall Banerjee died on the 9 April 1894, leaving considerable immoveable property, which was situated outside the jurisdiction of this Court.

(2.) The principal defendant, Sreemutty Nitambini Debi, applied for probate of his will and obtained a grant on July 24th, 1894, on the allegation that there was at that time moveable property within the jurisdiction of this Court.

(3.) On the 31 March 1898 the present suit was filed, and in this suit the plaintiff asks for an account and administration, that the will may be construed and the rights of the parties therein be declared, and that various other reliefs may be given.