Will was not surrounded by suspicious circumstances, as the testator was in good health and senses, the scribe and one of the witnesses were consistent, the testator had left sufficient property for his widow and daughter, and the respondent had taken care of the testator and his property – It also held that the high court was justified in interfering with the first appellate court’s findings, as they were perverse and contrary to the evidence on record
SUPREME COURT OF INDIA DIVISION BENCH THANGAM AND ANOTHER — Appellant Vs. NAVAMANI AMMAL — Respondent ( Before : C.T. Ravikumar and Rajesh Bindal, JJ. ) Civil Appeal No. 8935…