Indra Prasanna Mukerji, J. - (1.) A Sisir Kumar Bhattacharjee allegedly made and published his last Will and Testament on 12th May, 1997. By this alleged instrument he appointed his son Gautam, a Dental Surgeon by profession as the executor. He left legacies to this son Gautam as well as to Subol his hearing challenged and mute son. On 7th July, 2002, Sisir Bhattacharjee died. The executor filed an application (PLA no. 6 of 2008), in this court, for obtaining probate of the will. Two sons of Sisir Bhattacharjee, Somnath Bhattacharjee and Tarun Kumar Bhattacharjee and his two daughters Namita Chatterjee and Gita Mukherji filed caveats objecting to the grant of probate in favour of Gautam Bhattacharjee. Namita Chatterjee is dead and substituted by her husband Dipti Chatterjee and her son Shantanu Chatterjee as defendant nos. 1A and 1B.
(2.) The proceedings became a contentious cases. It was registered and marked as Testamentary Suit no. 15 of 2009.
(3.) This is an application by the fourth defendant Somnath Bhattacharjee for an order that he may be allowed to be re-examined for "clarification/explanation of the answer to question no. 251". Furthermore, Sudhamoy Gautam be recalled as a witness and be confronted with the letter dated 18th April, 1985.;