KARTAR KAUR Vs. MILKHO

JUDGEMENT

(1.) Leave granted.

(2.) Heard counsel on both the sides at length.

(3.) Even at the outset we would like to express our unhappiness over the disposal of the second appeal in two words "no merit. Dismissed" by the Punjab and Haryana High court especially when the controversy related to the genuineness of a Will which is not a mere question of fact, but a mixed question of fact and law. The High court should have gone into the matter in detail and its failure to do so made us go through the entire records by ourselves.