Will–Proof of–Suspicious circumstances–Son sought grant of probate on context that father executed Will in his favour in hospital–Son totally ignorant of ailments of his father–Probate not granted.
2007(1) LAW HERALD (SC) 291 IN THE SUPREME COURT OF INDIA Before The The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Appeal (civil) 5060 of 2005…