H.V.R. IYENGAR, S/O LATE MR. H.V.R. IYENGAR, SINCE DECEASED BY L.RS. (MR. VINATHA IYENGAR, W/O LATE DR. H.V.R. IYENGAR AND MRS. RADHIKA IYENGAR, W/O MR. YATHINDRANATH RATNASABAPATHY) Vs. MRS. INDIRA BIPIN PATEL, W/O DR. BIPIN PATEL

JUDGEMENT

(1.) THE legality and correctness of the judgment and decree dated 18.12.2003 passed in O.S. No. 6983/2000 by the XX Additional City Civil Judge, Bangalore, is called in question by the Appellant.

(2.) THE Appellant was the Defendant and the Respondent was the Plaintiff in the suit.

(3.) THE Defendant contested the suit denying the allegations made in the written statement. According to him, the Will was executed by his mother, out of her will and volition and it was not executed on account of undue influence. Therefore, he requested the Court to dismiss the suit.