As per case facts the appellant claimed ownership of land based on a registered Will executed by his uncle Maya Singh which the Trial Court and First Appellate Court upheld ... as genuine The High Court reversed this finding the Will suspicious because it failed to mention the existence of the deceased's wife st respondent or the reasons for her disinheritance especially since the appellant had contested her marital status The appeal challenged the High Court's reversal arguing that non-mentioning a natural heir alone is not a suspicious circumstance The question arose whether the testator's complete silence regarding his lawful wife and the reason for disinheritance viewed cumulatively with the propounder's appellant's challenge to her marital status amounted to a suspicious circumstance vitiating the Will Finally the Supreme Court affirmed the High Court's judgment holding that the unusual omission of the wife's very existence in the Will combined with the appellant's attempt to deny her status raised a serious doubt that the Will was executed as per the appellant's dictates and was not the testator's free will