ASHA RANI Vs. SANDEEP

JUDGEMENT

(1.) The appellant as well as the respondents propounded two different Wills alleged to have been executed by Late Sh. Ram Chander who was the father of respondents and father-in-law of the appellant.

(2.) An important issue which needs reference is that the appellant was married to Sh. Jai Bhagwan, son of the deceased Ram Chander on 27.06.1985. Thereafter, Sh. Ram Chander expired on 10.10.1985. The appellant propounded the Will dated 30.08.1985 while the respondents propounded Will dated 22.12.1982 which is a registered Will.

(3.) The appellant filed Probate Petition No. 144/2006 and the respondents filed a separate probate petition No.143/2006.