As per case facts, the plaintiff filed a suit for declaration of ownership based on a registered Will executed by his father. The defendants contested, arguing the Will was forged ... and the property was ancestral. The trial court dismissed the declaration, finding the Will suspicious, but awarded a recovery amount. The plaintiff appealed, and the First Appellate Court allowed the appeal, granting joint possession and restraining alienation. The defendants filed this second appeal to the High Court. The question arose whether the Will was valid and free from suspicious circumstances, given the testator's frail health, the short period between Will execution and death, discrepancies in witness statements, and the plaintiff's delay in disclosing the Will. Finally, the High Court found the Will surrounded by suspicious circumstances that the plaintiff failed to dispel. It set aside the First Appellate Court's judgment and upheld the trial court's decision, allowing the appeal.