RATNAPRABHA AND ORS. Vs. KISAN

JUDGEMENT

(1.) The appeal is to challenge the validity and legality of the impugned Judgment and order dated 17.10.2004 passed by the Civil Judge Senior Division Khamgaon in Probate case no. 12 of 2010.

(2.) According to learned Advocate for the appellants the Testator late Mr. Prabhakar Ramrao Ugwekar had no legal right, title and interest in the property mentioned in the alleged Will, made by him. The will was registered after the death of the Testator. It was therefore shrouded with suspicion as propounder played active role to get it registered after the death of the alleged Testator.

(3.) The facts are, thus: