- (1.) Leave granted.
(2.) One Shanti Sarup executed a Will. Respondents 1, 2, 3 and 6 are his daughters. Respondent No. 7 Ritu Sarup is the daughter of Respondent No. 2. She had an accidental fall and became handicapped.
(3.) The Will was executed on or about 23.9.1999 bequeathing his properties in equal shares to the appellant and the said Ritu Sarup.;