As per case facts a dispute arose between a deceased man's second wife and his son over property with the wife claiming her share based on a registered Will and ... an oral family settlement The Trial Court upheld the wife's full claim but the High Court reduced her share to th treating the property as joint family property The wife and a subsequent purchaser appealed this reduction The question arose whether the High Court erred in overturning the Trial Court's finding that the registered Will and oral family settlement made by the husband effectively gave the plaintiff full title to her declared share Finally the Supreme Court allowed the wife's appeal setting aside the High Court's judgment The Court found the son admitted his father's signatures on the registered Will and acknowledged the wife's actual possession corroborating the Will's authenticity and the family settlement's existence Given the distribution was fair favoring the son with a major share the Will lacked suspicious circumstances and the Trial Court was justified in confirming the wife's absolute rights over her portion

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