ANIL KUMAR Vs. THE GENERAL PUBLIC AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the judgment of District Judge, Ambala dated 31.8,1987 vide which he had dismissed the application for grant of probate,

(2.) THE challenge to the judgment of District Judge Ambala, in this appeal is primarily on the ground that the Will executed by Sunder Lal deceased in favour of Anil Kumar, Appellant, was a duly registered Will, the authenticity of which was duly proved, but despite that the District Judge, Ambala had refused to grant the probate in favour of the Appellant on the plea that the Appellant has failed to prove the alleged Will Exhibit P -1 as its execution is surrounded by suspicious circumstances.

(3.) I have given consideration to the submissions of the learned Counsel for the parties and have had a good look at the record.