AMAR KAUR Vs. RAM SINGH

JUDGEMENT

(1.) THIS appeal has been preferred by respondent No. 2 wife of deceased Shri Sadhu Singh against the judgment of the learned District Judge, Nahan in proceedings under Section 372 of the Indian Succession Act, 1925 granting succession certificate/probate in terms of the Will Ext.P9 dated 4.5.1996 to the respondents -petitioners.

(2.) IT is undisputed before me that the petitioner herein was convicted under Section 302 read with Section 34 of the Indian Penal Code for murdering her husband Sh. Sadhu Singh. It is also undisputed that late Shri Rattan Singh, father of the respondents -petitioners, is the brother of the deceased. It is undisputed from the record that the appellant was held guilty of murder of her husband late Shri Sadhu Singh which would thus attract the provisions of Section 25 of the Hindu Succession Act, 1956 which reads:

(3.) SHE submits that when this evidence is read, in conjunction with Ext.P2, there can be no doubt that she was entitled to the invested money.