SARAT CHANDRA BANERJEE Vs. NANI MOHAN BANERJEE

JUDGEMENT

(1.) This is an application by the widow of one Sarat Chandra Banerjee that her husband's death may be recorded, and her name may be substituted for his, and that the petition for probate may be amended by substituting a prayer for letters of administration to the will annexed instead of a prayer for probate.

(2.) The facts, are that Annapurna Debi died in 1908 leaving a will. Sarat Chandra Banerjee applied for probate, but was met by Nani Mohan Banerjee who entered a caveat.

(3.) The matter was ordered to be set down as a contentious cause. Pending the hearing Sarat Chandra Banerjee, who was residuary legatee as well as executor under the will, died. The present application is made by his sole widow and heiress.