V.D.Bhargava, J. - (1.) This is an appeal arising out of probate proceedings. There was one Kunj Das who executed a will on the 19th October 1942 in favour of Haridasi who was alleged in the will to be his chela. Kunj Das was chela of Jugul Das. After executing the wall he (the executor) died on the 29th of October 1948. It was alleged in the petition for the probate that the will was duly executed in the presence of witnesses by the deceased and that so far as the petitioner was concerned, he was not aware of any relative of the deceased Kunj Das.
(2.) The grant of probate was opposed by one Srimati Janova Devi who claimed to be the widow of the deceased Kunj Das, and she contested the application on the ground that the will was not executed by Kunj Das while he was in sound disposing mind; that he had been ill for a period of about 6 months and at least unconscious for about a month before his death; that the will was a result of a conspiracy, and fraud and forgery had been played upon her, and that the house which had been willed exclusively belonged to Srimati Janova Devi herself.
(3.) The learned District Judge accepted the evidence of the petitioner and granted the probate. Aggrieved by that decision, Srimati Janovi Devi has come to this court in the first appeal.;