ASHOK KUMAR SINGHAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel on both sides.

(3.) One Gyaso Bai, mother of the respondent had executed a Will on 20/3/19644 in favour of Ram Swaroop. After her demise, he obtained a probate of the Will on 16/4/1965. The government had acquired 57 bighas of land and by award dated 28/5/1965 determined the compensation and the Reference court directed payment of 2/3rd and l/3rd share respectively to the appellants and the respondents.