Calcutta High Court
Maharaja Kirit Bikram Kishore Dev ... vs Unknown on 19 February, 2010
Author: Indira Banerjee
Bench: Indira Banerjee
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY & INTESTATE JURISDICTION
ORIGINAL SIDE
GA NO.1812 of 2009
PLA Case No.215 of 2008
In the Goods of:
Maharaja Kirit Bikram Kishore Dev Burman
Appearance:
Mr. Prinkar Saha, Advocate.. for the petitioner
Before
The Hon'ble Justice
INDIRA BANERJEE
19.2.2010
The Court: This application is for probate of the last Will and testament
dated March 11, 2002 read with the codicil dated May 10, 2005 of late Maharaja Kirit
Bikram Kishore Deb Burman. Late Maharaja Kirit Bikram Kishore Deb Burman being a
Hindu male, whose mother had predeceased him, his estate would have devolved, on his
wife and his sons and daughters in equal share if he had died intestate. The natural heirs are
as follows:
1.Maharani Bibhukumari Devi, Executrix, wife of Maharaja Kirit Bikram Kishore Deb Burman;
2. Pradyot Bikram Kishore Deb Burman, son of late Maharaja Kirit Bikram Kishore Deb Burman;
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3. Ms. Kriti Singh; and
4. Ms. Pragya Deb Burman, daughters of late Maharaja Kirit Bikram Kishore Deb Burman.
All the above named natural heirs have given their no objection to probate of the Will. There can, thus, be no impediment to grant of probate of the Will.
Late Maharaja Kirit Bikram Kishore Deb Burman did not apparently leave behind any other natural heirs. Kanchan Probha Devi, mother of late Maharaja Kirit Bikram Kishore Deb Burman, as observed above, predeceased him. She died on December 22, 1974.
There is thus no impediment to grant of probate of the Will. There will, accordingly, be an order in terms of prayers (a) and (b) of the petition.
The application is disposed of accordingly. All parties are to act on a signed photostat copy of this order on the usual undertakings.
(INDIRA BANERJEE, J.) C. Sinha Assistant Registrar (C.R.) 3