RASH MOHINI DASI Vs. UMESH CHUNDER BISWAS

JUDGEMENT

(1.) IN this case the appellant Bash Mohini Dasi propounded a document as the will of her late husband Mohim Chunder Biswas, who died on March 18, 1891. The District Judge of Nuddea admitted the document to probate. The High Court on Appeal reversed his decision, and dismissed the appellant's petition with costs.

(2.) THE sole question in issue before the High Court was the testamentary capacity of the alleged testator.

(3.) THEIR Lordships agree so entirely with the conclusions at which the learned judges have arrived, and with their estimate of the evidence, that it will not be necessary for them to go through the facts in any detail.