Ker HC: Challenge to Genuineness of Will on Grounds of Fraud Require High Degree of Evidence - (09 Jan 2024)
LAW OF EVIDENCE
Kerala High Court while observing that allegation of fraud, undue influence, etc must not be set forth vaguely, has held that to dispute the genuineness of a Will, a party relying on fraud, undue influence, etc, would have to give a high degree of evidence to establish the same.
Tags : KERALA HIGH COURT GENUINENESS OF WILL REASONABLE DOUBT
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