DR. SAJJAN SINGH AND OTHERS Vs. PUSHPRAJ SINGH AND ANOTHER
LAWS(ALL)-2006-11-321
HIGH COURT OF ALLAHABAD
Decided on November 08,2006

Dr. Sajjan Singh And Others Appellant
VERSUS
Pushpraj Singh And Another Respondents

JUDGEMENT

- (1.) This is a testamentary appeal in relation to the alleged last will and testament, dated the 5th of January, 1993, of the deceased Maharaja Martand Singh of Rewa, the famous Tiger county of the State of Madhya Pradesh where, as the saying goes at that place, the first natural white Tiger cub was born and bred.
(2.) There are a lot of events and interesting facts involved in this case, but most of these being already dealt with somewhere or the other in the judgment under appeal, we wish to keep the narration of facts as brief as possible.
(3.) The Maharaja was born sometime in or about the 1920's and died in November, 1995, i.e., quite some three years or so after the will was signed. The caveator and caveatrix are the present Maharaja Pushpraj Singh and the surviving widow of the Maharaja, namely, Maharani Parveen Kumari.;


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