PANNA ATMARAM BHANSALI Vs. TINOO M BHANSALI

JUDGEMENT

(1.) The plaintiff is one of the daughters of the deceased one Shakuntala Mansen Damodardas Bhansali. The deceased executed her last will and testament on 28.04.1977 which is sought to be probated. The plaintiff is one of the 4 executors/executrices appointed under the will of the deceased.

(2.) It is the plaintiff's case that the will has been executed by her mother in the presence of 2 attesting witnesses, her solicitor and the solicitor's clerk when she was in a sound and disposing state of mind.

(3.) The defendant is the brother of the plaintiff. It has been the defendant's contention that the will was not validly executed at the volition of his mother and that the plaintiff has by certain misrepresentation and influence got the will executed.