S.S. Sodhi, J. - (1.) The controversy here is with regard to the estate of Inder Singh who died leaving behind his widow, five sons and two married daughters.
(2.) According to the petitioners, they being Santa Singh, Baghicha Singh and Pritam Singh the three younger sons of inder Singh deceased, their father died on May 26, 1969 at Jalandhar leaving behind property as set out in Schedule 'A' to the petition which he had bequeathed to them by his Will executed on May 1, 1968.
(3.) The only contestant to the will was Balwant Singh the eldest son of Inder Singh, who disputed both the execution as also the validity of the Will. He also came-forthwith a different date of his father's death. According to him, Inder Singh died on June 21, 1968 and not on May 26, 1969, as per the petitioner. The significance of the date of death lies in the plea of Balwant Singh that his father was not in proper senses during the last 2/3 months of his life as he remained unconscious with Asthma, implying thereby that he was in no physical or mental state to execute any valid Will on May 1, 1968, a date less than two months before his death.;