- (1.) This revisional application is one under Section 115 of the Civil Procedure Code and alternatively under Article 227 of the Constitution of India and is directed against Order dated 12.9.2005 passed by the learned Additional District Judge, 4th Bench, Barasat in connection with Misc. Case No.7 of 2005.
(2.) The said Misc. case arose out of O.S. No.35 of 1998.
(3.) The present Opposite Party filed the said suit for grant of probate with respect to Will executed by his father Nepal Chandra Ghosh, the testator as per Section 276 of Indian Succession Act.;