GIRIJA DEVI Vs. SHAMA DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondents.

(2.) This is an appeal preferred against judgment dated 8th July 2010 passed by Additional District Judge, F.T.C. II, Nawada, in Title Suit No. 2/84/3/10 dismissing the Probate Application on contest.

(3.) This is undisputed that one Girja Devi claiming herself to be adopted daughter of late Firangi Singh filed the application seeking Probate of a Will said to be executed on 05.12.1971 in her favour by the said Firangi Singh as regard to the lands belonging to him. Probate proceeding was contested by Darogi Singh leading to conversion of the proceeding into Title Suit, ultimately, the court below though finding in para 16 of the judgment that