- (1.) Heard learned counsel for the parties.
(2.) The appeal had been preferred by the deceased complainant. Since he has died, his legal representatives have been substituted.
(3.) It was alleged that with respect to the land bearing Survey No.27 ad-measuring three acres and Survey No.28 ad- measuring one acre, owned by D. Venkatappa who died on 14.10.1984, the Will had been fabricated by the eldest sister of the complainant by forging the signatures and it was purportedly executed on 10.10.1982.;