MUSAMMAT JAGRANI KOER Vs. KUAR DURGA PARSHAD

JUDGEMENT

(1.) This is an appeal from a judgment and decree of the Court of the Judicial Commissioner of Oudh, dated the nth January 1909. This partly affirmed and partly reversed a judgment anddecree dated the 4th February 1908 of the Court of the Subordinate Judge of Hardoi.

(2.) The only question raised at the Bar of the Board was whether a will executed on the 21st October 1904 by one Kuar Narindra Bahadur is or is not a genuine will.

(3.) Its provisions are substantially these: That after his death his widow should be proprietor of his estate in the Kheri District, and should have absolute power over the estate in the Hardoi District and hold proprietary possession over all his estate. By the third clause of the will it was provided that after her death " Raj Bahadur, my sister s son, shall be the absolute owner of all ray property, movable and immovable, of every description." Other provisions, including certain annuities to the testator s brother-in-law, occur in the will.