Supreme Court: Proof of Attestation Alone Doesn't Establish Will's Genuineness - (07 Jul 2026)
PROPERTY
Supreme Court held that proving a Will's attestation alone is insufficient when suspicious circumstances surround its execution. It ruled that the propounder must dispel those doubts and satisfy the court that the Will genuinely reflects the free and informed intentions of the testator.
Tags : ATTESTATION; WILL; GENUINENESS
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