As per case facts, two step-sisters, Smt. Sukhma (Defendant) and Smt. Lichhmi (Plaintiff), were involved in a dispute over a Will. Smt. Lichhmi claimed that their mother, Smt. Mehma, executed ... a Will in 1983, giving half of her estate to each sister. Smt. Sukhma, the Defendant, argued that the Will was forged and fabricated. The Trial Court dismissed the suit, identifying multiple suspicious circumstances around the Will's execution. However, the Lower Appellate Court reversed this decision, finding the Will to be genuinely executed based on consistent witness testimonies. The Defendant appealed to the High Court, asserting that the Lower Appellate Court failed to address the suspicious circumstances. The question arose whether the Lower Appellate Court rightly reversed the Trial Court's findings and if the Will was duly proved. Finally, the High Court, referring to Supreme Court parameters, determined that the Trial Court's "suspicious circumstances" were not sufficient to dislodge the Will. It concluded that the Will was proved, thus upholding the Lower Appellate Court's decision and dismissing the appeal.