- (1.) Heard Mr. L.K. Lal, learned counsel appearing for the appellants at length, who assailed the impugned judgment on various grounds.
(2.) This appeal has been filed against the judgment and decree dated 14-6-2005, passed by learned 4th Additional District Judge, Palamau at Daltanganj in Title Suit No. 1 of 1991, whereby it has been ordered and decreed that the plaintiff (respondent No. 1) and defendant Nos. 2,3,4 (respondent Nos. 2,3, and 4) are legatees in the last Will and Testament of the Testator-Hawaldari Ram Gupta and are entitled for grant of Letter of Administration regarding the original Will annexed with the said grant with respect to subject matter of the Will.
(3.) The plaintiff-Brajendra Prasad Gupta (respondent No. 1) filed an application for grant of Letter of Administration with respect to the Will dated 9-6-1970 executed by Hawaldari Ram Gupta. Hawaldari Ram Gupta died on 14- 1-1978. The opposite parties therein challenged the said Will and thereupon the said Letter of Administration Case No. 7/1987 was converted int6 a title suit being Title Suit No. 1/1991.;