SRIMATI JAGATTARINI DASI Vs. PRAFULLA CHANDRA GHOSE

JUDGEMENT

(1.) In this case it appears that one Rai Baroda Prosonno Shome Bahadur died on the 7th of May 1912. He had exeeuted a Will dated 9fch Aswin 1317= 26th September 1910, appointing the eldest son and the 2nd son of his eldest daughter Ushabati executor and assistant executor respectively. He further provided that on their attaining majority the eldest sons of his 2nd and . ird daughters should also become assistant executors.

(2.) Probate of this Will was taken out in the first instance by the two sons of Ushabati, and the eldest son of the 2nd daughter has since been joined with them as a co-executor.

(3.) On the 24th of September 1912, the two younger daughters brought the present suit substantially for the construction of the Will, and for the administration of the estate. They also prayed for the partition of certain specified landed properties. The contesting defendants are the eldest daughter Ushabati and her two sons, Prafulla Ghose and Hem Chandra, the executor and assistant executor first named in the Will.