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Delhi High Court: After Probate is Granted, A Will Does Not Require Fresh Proof under Section 68 - (25 May 2026)

LAW OF EVIDENCE

Delhi High Court held that once probate of a will is granted, it need not be re-proved in subsequent civil proceedings under Section 68 of the Indian Evidence Act, which otherwise requires attesting witness proof for documents mandated by law to be attested.

Tags : PROBATE; WILL; PROOF  

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