SM. SUDHARANI MITRA AND ORS. Vs. HARA KUMAR CHAKRABARTY

JUDGEMENT

(1.) This appeal is directed against an Order dated May 3, 1975 passed in Probate Case No. 81 of 1974 of the Court of the District Delegate at Alipore.

(2.) The proceedings were initiated by the respondent Harakumar in his capacity as Executor appointed under the will executed by one Amiya Bala Mitra. In the said proceedings the appellants Sudharani Mitra and others were permitted on their application to his objections against the prayer for grant of probate.

(3.) The appellants are the widow and sons and daughters of one Sudhir Kumar Mitra since deceased. Amiya Bala Mitra the executant of the alleged will, also claims to be a widow of the said Sudhir Kumar Mitra. The will executed by her relates to 1/7th share of the assets left by Sudhir Kumar Mitra. The objection filed by the appellants in substance is as follows :