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Supreme Court Of India

Hon'ble Judge(s): A. M. Khanwilkar, Dinesh Maheshwari , JJ

Succession Act (39 of 1925) , S.61, S.218— Grant of probate - Rejection on ground of suspicious circumstances - Plaintiff is daughter and defendants are son and elder daughter of testatrix - Testatrix assertion of having acted in accordance with "directions" in third page of Will, effectively knocked entire case of plaintiff down to bottom - Unnatural exclusion of defendants from estate, suspicious - Rejection, proper with costs quantified at Rs. 50,000/-. (Para 36 39)