MINOO KAIKUSHRU BELGAMWALA Vs. MANECK MARZBAN KOTHAWALA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree-dated 21st March 1960, passed by the learned District Judge, Civil Station, Bangalore, in Original Suit No. 8 of 1958. The appellants are the two plaintiffs and defendant 2 whereas the respondent is the 1st defendant.

(2.) A few facts and circumstances leading to this appeal may shortly be stated as follows;

(3.) One Dinshaw Kaikhusru Belgamwala died intestate on 11th April 1953 leaving behind him surviving his mother Mrs. G.K. Belgamwala and his two sons defendants 1 and 2. The first defendant filed an application on 20th June 1956 in the Court of the District Judge, Civil Station, Bangalore, for the grant of Letters of Administration to the estate of Late Mr. Dinshaw Kaikhusru Belgamwala which was registered as Mis. Case No. 100 of 1956. The said application was opposed by the plaintiffs herein on various grounds. However, the parties arrived at a compromise and their shares were determined.