SHAKARIBEN JUSAJI Vs. SATISH BABUBHAI SHAH

JUDGEMENT

(1.) RULE . Rule is waived by Mr. Amar Mithani, learned advocate for respondent No. 1 and Mr. R.S. Sanjanwala, learned advocate for respondent No. 2.

(2.) PEDIGREE - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -

(3.) THE father of the petitioner Shri Jusaji Chelaji Thakore expired on 11.5.1982. During the time of the petitioner's father, he had executed a Will on 8.4.1980 which is at Annexure -A on page No. 21 of the petition bequeathing all his properties to the petitioner including the land Revenue Survey No. 158 admeasuring 2 acres 11 gunthas of the sim of village Bodakdev, taluka Daskroi. It may be noted that deceased Jusaji Chelaji Thakore, father of the petitioner, was an agriculturist and was holding various parcels of land comprising in different revenue survey numbers at village Bodakdev of Taluka Daskroi.