(1.) This appeal raises the somewhat difficult question as to the rule of succession relating to property left by a degraded Hindu woman.
(2.) One Budhia Kurmini, a degraded woman, died on the 17 April 1907. On the 9 May following, Rajaram Tewary, the respondent, applied for grant of probate of a will, dated the 15 April, 1907, said to have been executed by Budhia Kurmini, appointing him executor and bequeathing all her properties to his son.
(3.) The application was opposed by the appellant, Chhatoo Kurmi, son of the sister of the testatrix's deceased husband, on the ground that the will was a forgery, and he prayed for grant of Letters of Administration to himself on the ground that under the Hindu Law he was the heir of the deceased and entitled to succeed to the properties left by her, which were her stridhan.