CHAMELI DEVI Vs. ANARA DEVI AND ORS.

JUDGEMENT

(1.) Heard Sri Vijendra Pal Singh, learned counsel for the plaintiff/appellant.

(2.) The plaintiff/appellant instituted a suit for cancellation of the registered Will dated 19.11.1998 executed by Aidal Singh in favour of his widow and five sons.

(3.) The suit for cancellation was filed by Smt. Chameli Devi widow of one of the sons of Aidal Singh alleging that the Will is unnatural as it excludes her husband from the benefit of the property; secondly it is fake, it has not been executed and signed by Aidal Singh. Lastly, it has been alleged that the Will has been got executed by exercising undue influence upon Aidal Singh who was not in a sound disposing mind at the time of executing the Will.