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Judgment
Whether the last Will and Testament dated July 5, 2007 has been made and executed in accordance with law?
Whether the last Will and Testament dated July 5, 2007 is forged, interpolated by the Plaintiffs and procured by coercion, misrepresentation and undue influence of the Plaintiffs as alleged by the Defendant?
Whether the Plaintiffs are entitled to grant of Probate in respect of the last Will and Testament of Late Jyoti Prakash Bhattacharjee dated July 5, 2007?
Whether the execution of the last Will and Testament of Late Jyoti Prakash Bhattacharjee dated July 5, 2007 is shrouded with suspicious circumstances as alleged by the Defendant?
Whether the application for the Grant of Probate by the Plaintiffs in respect of the last Will and Testament of Late Jyoti Prakash Bhattacharjee dated July 5, 2007 barred by the Laws of Limitation?
The Judge's Brief of Documents filed by the plaintiffs is taken on record.
List this matter after a fortnight for examination-in-chief of the plaintiff's first witness.