LILABAI Vs. SARJUBAI

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS is an appeal filed by the plaintiff. The suit was filed by the appellant Lila Bai raising the plea that the suit property originally belong to her father Champalal and on his death the property was given to the original defendants No. 1 Sarju Bai and Late Maina Bai, who were widows so that they could maintain themselves during their life time. Sarju Bai and Maina Bai jointly executed the Will dated 27.6.1960 bequeathing the property in question to the appellant, therefore, the appellant became owner of the suit property by virtue of the Will dated 27.6.1960. The claim of the appellant was denied by the defendants by questioning the Will said to be executed in favour of appellant and by taking the stand that the suit property was sold by appellant by Registered sale deed to the concerned respondents.

(3.) LEARNED counsel appearing for the appellant submitted that the Court below committed an error in rejecting the Will Ex. P-1, which was executed in favour of the appellant on 27.6.1960.