Soumen Sen, J. - (1.) This revisional application is directed against an order dated 26th November 2011 passed in connection with an application filed by the applicant/petitioner, namely, Partha Pratim Mitra for addition of party under Order 1, Rule 10 of the Code of Civil Procedure to Smt. Suvra Som.
(2.) Partha Pratim Mitra appears to have filed a probate proceeding on the basis of a will appears to have been registered on 17th May 2005. Subsequently, Smt. Suvra Som filed a proceeding for obtaining probate of a will alleged to have been executed by Amal Chandra Som on 6th May 2006.
(3.) In the probate proceeding initiated by Partha Pratim Mitra, Suvra Some was added as a party and she is contesting the said proceeding. The petitioner being aware of a rival will on the basis of which Suvra Som prayed for probate in her favour, filed an application in the said probate proceeding. The said application for addition of party was rejected by the Trial Court.;