NORENDRA NATH SIRCAR Vs. KAMALBASINI DASI

JUDGEMENT

(1.) IN this case there is a question as to the effect of the Will of Hara Nath, a Hindu gentleman, who died on the 14th of January 1882. Hara Nath left three sons. The eldest Jogendra Nath had attained majority at the time of his father's death. The other two, who were children by a junior wife, were then infants of tender age.

(2.) THE Will, which was made on the day on which the testator died, disposed of his property in the following manner: My three sons shall be entitled to enjoy all the moveable and immovable properties left by me equally. Any one of the sons dying sonless, the surviving sons shall be entitled to all the properties equally.

(3.) JOGENDRA Nath proved the Will, and took upon himself the management of the testator's estate. He died on the 2nd of December 1886. He left a widow, but died sonless.