As per case facts, daughters Roop Wati and Anr. (plaintiffs) challenged two decrees and a Will through which their sister Birma Devi (defendant) claimed sole ownership of their deceased father's ... land, alleging fraud and misrepresentation. The Trial Court nullified the decrees and discarded the Will due to suspicious circumstances. However, the First Appellate Court upheld the nullity of the decrees but validated the Will. The plaintiffs appealed to the High Court, challenging the Will's validity. The question arose whether the First Appellate Court erred in accepting the Will despite numerous suspicious circumstances and if the decrees were rightly deemed fraudulent. Finally, the High Court confirmed that the decrees were fraudulent and void. It also found the Will invalid due to suspicious circumstances, including interested witnesses, the beneficiary's presence, and unexplained exclusion of other daughters. The High Court allowed the appeal, restoring the Trial Court's judgment, ensuring all three daughters inherit equally.