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SC: Genuineness of Will Cannot be Doubted Merely Because it was Executed in Favour of Neighbour - (03 Jun 2019)

PROPERTY

Supreme Court has observed while rejecting the plea of the widow of the deceased testator that merely because the testator executed the Will in favour of the neighbour, the genuineness of the Will cannot be doubted.

Tags : SUPREME COURT   WILL  

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