High CourtsSingle Bench(1897) 05 CAL CK 0024

In Re: R. Porthouse

Calcutta High Court · Decided on 5 May 1897 · Citation: (1897) ILR (Cal) 784

HON’BLE JUDGES
Sale, J

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Judgment

1 paragraphs · 45 words

Sale, J.—I will make the order for grant of probate, as I am satisfied on the evidence that the deceased intended by signing his name in the attestation clause to execute the will. See In the goods of Casmore (L R 1 P D. 653).