NAIMUDDIN AHMAD Vs. ALAUDDIN AHMAD

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant, whose application for grant of probate of WILL dtd. 9/3/2004 allegedly executed in his favour by his father Sk. Lutfar Rahman by faith Islam, has been rejected on the ground that

(2.) Heard, learned counsel for the appellant and perused the impugned order and the documents brought on record. It appears that while considering the case for grant of probate, the court has to see regarding genuineness of the WILL.

(3.) In the present case, the trial court has framed altogether six issues including the issue with regard to genuineness of the WILL, which are as follows :-