MRS. ELAINE MATHIAS Vs. DR. TREVOR COLASO

JUDGEMENT

(1.) The petitioners are before this Court seeking leave of this Court to permit them to prove the last Will and Testament dated 06.08.2015 executed by Late Yvette Vaz and grant the probate to have effect throughout India.

(2.) The petitioners are the sisters of the deceased, who have also been appointed as the Executrix in respect of the Will executed on 06.08.2015. It is in that light, the petitioners, in order to give effect to the Will are before this Court in this petition.

(3.) This Court, through the order dated 07.07.2017 had directed the petitioners to take out paper publication in the newspapers as ordered therein. The same has been complied and is taken on record on 18.08.2017. Pursuant to such notification, no person has approached this Court opposing the consideration of this petition. That apart, the respondents arrayed to this petition though notified have also not chosen to appear and oppose this petition. The respondents are none other than next kin of the deceased.