KUMARI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The facts, which are not in dispute, are as follows:

(2.) On 31/8/2009, Goniyappa chose to execute a registered Will bequeathing the aforementioned land in favour of Kumari (the writ petitioner), who was not related to him. Goniyappa is also stated to have executed a General Power of Attorney in her favour.

(3.) On 14/1/2011, Goniyappa passed away and the bequest came into effect.