LAWS(PVC)-1931-3-155

ADMINISTRATOR GENERAL OF BENGAL Vs. KARTICK CHANDRA MULLICK

Decided On March 30, 1931
ADMINISTRATOR GENERAL OF BENGAL Appellant
V/S
KARTICK CHANDRA MULLICK Respondents

JUDGEMENT

(1.) This is an originating summons taken out by the Administrator-General of Bengal in the matter of the will of Manicklal Dutt, deceased.

(2.) The testator died on 3 January 1928 leaving a will and a codicil of which the Administrator-General of Bengal was appointed solo executor and trustee.

(3.) Probate was obtained on 4 September 1928 and the Administrator-General has since that date been in possession of the estate. The difficulty arises with regard to a religions endowment for the benefit of certain deities which was created by the testator. The endowment contemplates shebaits and the will appoints four persons relations of the testator as shebaits, and provides for their places being filled on their decease or on their ceasing to act.