As per case facts unsuccessful defendants in a property dispute appealed to the High Court after lower courts upheld the plaintiff's claim based on an unregistered Will The plaintiff the ... testator's granddaughter sought declaration and recovery of possession asserting the Will was validly executed Defendants challenged the Will citing suspicious circumstances and the testator's ill health pointing to another registered Will Both the Trial Court and the Appellate Court found the plaintiff's Will genuine confirmed the testator's sound mind and dismissed the defendants' claims The question arose whether the propounder of the Will had removed all suspicious circumstances and proven its genuineness despite concurrent findings against the appellants Finally the High Court found no suspicious circumstances and confirmed the Will's valid execution dismissing the appeal as it involved only questions of fact already decided by lower courts