BHIKHAM RAM Vs. GOVIND RAM

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) IN the present case, the only question that has been raised is whether the Will of late Chhanga Ram, propounded by respondents No.1 to 4 (defendants No.1 to 4), is validly attested, within the meaning of Section 63 of the Indian Succession Act.

(3.) THE learned counsel for the appellants urges that the Will was required to be attested by two witnesses to meet the requirement of Section 63 but in the present case it is attested only by one witness, namely Chamaru Ram and that the other person, who signed the Will, was an identifier.