RADHA BALLAV BOSE Vs. NAGENDRA NATH MITTER

JUDGEMENT

(1.) This is an application for review of taxation of the Taxing Officer in respect of the Bill of Costs of Messers. R. C. Basu & Co., attorneys for the applicants. The bill was lodged for taxation underthe decree passed on 24 July 1941 on an originating summons which was marked as Suit No. 706 of 1939 Order S.

(2.) The originating summons was concerned with the will dated 3 August 1863 of Raja Sir Radhakanta Deb Bahadur who died on 19 April 1867. The will was duly probated on 1 May 1867.

(3.) By his will the Raja appointed two persons as executors and trustees and gave directions to them to pay Rs. 300 to each of his three sons separately with remainder to their respective children and descendants per stirpes. There were various other legacies which it is not necessary to refer to for the purpose of this application.