As per case facts one Mylsamy Gounder's son Thirugnana Shanmugam executed a Will bequeathing property to his sisters and wife The wife Rajeswari mutated records and tried to create third-party ... interests leading a sister to file a partition suit The trial court decreed partition for 'A' schedule property and dismissed it for 'B' schedule which was confirmed by the first appellate court Challenging this the wife preferred a Second Appeal The question arose whether the Will was proved according to law and if the lower courts erred in ignoring expert opinion regarding its genuineness Finally the High Court found no perversity in the lower courts' concurrent findings It ruled that the Will was duly proved as attesting witnesses' signatures were identified fulfilling the Evidence Act's requirements The expert opinion had limited probative value The court upheld the Will's validity and dismissed the appeal