VLJENDER JAIN, J. - (1.)Appellant is aggrieved by grant of Letters of Administration on a copy ofWill dated 15th June, 1984, Ex. P.W. 12. Dr. Sidhu, learned counsel appearing for the appellant has challenged the impugned order on the following grounds :
"1. That the petition for grant of Letters of Administration did not bear proper verification in as much as it was not in consonance with the provisions of Section 281 of the Indian Succession Act, 1925 and, therefore, the same was liable to be rejected."

(2.)That the Will was a fabricated document and was brought into existence after the death of the testator Sudershan Lal.
(3.)That the evidence of the two attesting witnesses to the Will, namely, Pehlad and Kulbhushan was not wrothy of reliance.