Vivek Agarwal, J. - (1.) Heard Sri Dinesh Chandra Mishra in person. Sri Ramesh Chandra Mishra, counsel for applicant nos. 2 and 3, Sri Narendra Mohan for caveator and Sri Anoop Baranwal for defendant nos. 2 to 5.
(2.) This testamentary suit has been filed for grant of letter of administration to the plaintiffs on the strength of Will dated 21.4.1997 regarding estate of deceased Late Km. Priti Lata Mukherjee.
(3.) Km. Priti Lata Mukherjee alleged to have executed a Will on 21.4.1997 bequeathing her property in favour of the plaintiffs. Beneficiaries of the Will are the plaintiffs namely Ramesh Chandra Mishra, Dinesh Chandra Mishra and Brijesh Chandra Mishra, s/o Ram Krishna Mishra after her lifetime.;