Indian Succession Act S 63 & Indian Evidence Act S 68 have been duly complied with in proving Exhibit P4 (Will). HELD due execution of Exhibit P4 is accepted as against Exhibit D1. Exhibit P4 also cannot be questioned by the Respondent No. 1 who is none other than the erstwhile brother-in-law of the Appellant. Respondent No. 1 & 2 merely rely upon Exhibit D1 which is rightly found to be not genuine by both the Courts. We feel that the Appellate Court has not considered the relevant materials and substituted its own views when not warranted either on facts or law.HELD due execution of Exhibit P4 is accepted as against Exhibit D1. Exhibit P4 also cannot be questioned by the Respondent No. 1 who is none other than the erstwhile brother-in-law of the Appellant. Respondent No. 1 & 2 merely rely upon Exhibit D1 which is rightly found to be not genuine by both the Courts. We feel that the Appellate Court has not considered the relevant materials and substituted its own views when not warranted either on facts or law.
SUPREME COURT OF INDIA DIVISION BENCH V. PRABHAKARA — Appellant Vs. BASAVARAJ K. (DEAD) BY LR. AND ANOTHER — Respondent ( Before : Sanjay Kishan Kaul and M.M. Sundresh, JJ.…