JUDGEMENT
-
(1.) An application for grant of probate of the alleged last Will and testament
of Satidas Mukherjee, since deceased, was filed by the executor named and
appointed in the said Wilt.
(2.) Since a caveat was lodged, the proceeding became contentious.
(3.) Unfortunately, before the Will could be proved, the executor died on
September 15, 2002.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.