SARAT KUMARI BIBI Vs. SAKHI CHAND BAHADUR

JUDGEMENT

(1.) These are consolidated appeals by Sarat Kumari Bibi against two decrees of the High Court of Judicature at Patna dated December 9, 1925, whereby the decree of the learned District Judge of Bhagalpur dated June 23, 1924, was reversed.

(2.) The respondents, Rai Sakhi Chand Bahadur, Babu Ganesh Lal, Madusudan Das and Moulvi Jamaluddin Khan, who are four out of the five trustees named in the will purporting to have been made by one Raghunandan Lal on July 24, 1923, filed an application for probate on February 27, 1924, in the Court of the said District Judge of Bhagalpur.

(3.) Raghunandan died on August 31, 1923, leaving two daughters, Raj Kumari Bibi and Sarat Kumari Bibi.