DEBANGSU BASAK, J. - (1.) In this testamentary suit, the plaintiff seeks probate of the last Will and testament of the deceased Nurun Nahar dated April 11, 2007.
(2.) The plaintiff is the executor of the Will dated April 11, 2007. The Will is of a Mahomedan lady. The testatrix had died on March 10, 2008 at her residence. The grant of the probate is contested by one of the sons of the deceased. In the affidavit in support of the caveat the defendant has alleged that, the bequest is void under Mahomedan Law. The Will is a manufactured document. It was obtained by undue influence and coercion. The execution of the Will is surrounded by suspicious circumstances. The testatrix did not execute the Will. The signature in Will is not of the testatrix.
(3.) The probate proceeding was set down as a contentious cause. The parties have adduced evidence through commission.;