NAVA DASH Vs. JAIRAM DASH

JUDGEMENT

(1.) Unsuccessful applicant for a letter of administration is the appellant in this appeal under Section 299 of the Indian Succession Act.

(2.) Appellant filed an application for letter of administration of the Will Ext. 1 executed by deceased Magar Das on 7-6-1967 before his death. His case is that he is the adopted son of Magar and is possessing the properties after his death through his adoptive mother when he was minor and thereafter himself on attaining majority.

(3.) On issue of citation respondents appeared. While respondents Nos. 1 and 2 supported appellant two daughters of Magar contested the application. They denied execution of the Will by deceased Magar and claimed that he as not in a sound state of mind.