RAJ MEHTA Vs. VISHAL MEHTA

JUDGEMENT

(1.) While assailing the concurrent findings of fact, arrived at by both the Courts below, plaintiff No.1-Smt.Raj Mehta has filed the present appeal.

(2.) In the considered view of this Court, the question which arises for consideration is as to whether a testamentary disposition of lease hold rights, executed by a testator in favour of his own daughter, who is owner of the property, is required to be seen with suspicion.

(3.) Some facts are required to be noticed. A pedigree table, which is reproduced below, would facilitate the understanding of the inter se relation between the parties. <IMG>JUDGEMENT_244_LAWS(P&H)4_2022_1.JPG</IMG>