MUKUL CHATTERJEE AND ORS. Vs. BHABANI SHANKAR CHATTERJEE AND ANOTHER
LAWS(JHAR)-2001-9-82
HIGH COURT OF JHARKHAND
Decided on September 05,2001

Mukul Chatterjee And Ors. Appellant
VERSUS
Bhabani Shankar Chatterjee And Another Respondents

JUDGEMENT

Gurusharan Sharma, J. - (1.) One Gouree Pado Chatterjee of Chaibasa got a son. Kamakhya Pado Chatterjee from his first wife, Smt. Sulochana Debi, who predeceased him in the year 1919. He also got two daughters and two sons, namely, Purnima Devi. Nilima Debi alias Eaby, Bitabani Shankar Chatterjee alias Chandan and Sanat Kumar Chattopad-hyaya. from his second wife, Smt. Shibani Chatterjee alias Debi. He died on 25.7.1986.
(2.) After his death, his two sons, Bhabani Shankar Chatterjee and Sanat Kumar Chat-topadhyaya filed Probate Case No. 25 of 1989, under Section 270 of the Indian Succession Act, 1925, for grant of probate of the Will said to have been executed by him on 7.7.1984.
(3.) In paragraph 11 of the probate petition, names of near relatives of the deceased testator, namely his widow Shibani Chatterjee, eldest son, Kamakhya Chatterjee and two daughters. Purnima Debi and Nilima Debi were mentioned.;


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