ROHTAS SINGH Vs. JASWANT SINGH

JUDGEMENT

(1.) THE question involved in the present appeal is whether the will dated 6.10.1989 is the last legal and valid testament executed by late Sh. Than Singh.

(2.) LATE Sh. Than Singh (hereinafter referred to as the testator) who died on 15.1.1991 was survived by his widow Smt. Birina Devi, 3 sons namely, Sh. Rohtas Singh, Sri Bhagwan and Jaswant Singh and 1 daughter Smt. Sham Devi.

(3.) THE will dated 6.10.1989, Ex. P-1, is a computer typed document and consists of 6 sheets. It has been typed in English language. It bears the thumb impression of the testator on each page. It is a registered document.