M.G. RAMACHANDRAN Vs. RATNA KAPUR

JUDGEMENT

(1.) This petition purporting to be under Sec. 301 and 302 of the Indian Succession Act, 1925 [Succession Act] has been preferred seeking the following reliefs:

(2.) The petition itself emanates from certain disputes which appear to have arisen amongst the executors named in the registered Will dtd. 15/2/2014 executed by the late Mr. R.K.P. Shankardass, a renowned and celebrated senior counsel of this Court.

(3.) The dispute centers upon the interpretation to be accorded to Clause 8D of the last testament of the late Mr. Shankardass. However, before proceeding further it would be relevant to notice certain essential facts.