SAMEER KHAN Vs. DIPESH MEHTA

JUDGEMENT

(1.) The present Miscellaneous Petition has been fled seeking a direction to the Executors to complete the distribution of the estate of the deceased as per the Will dated 14 th April, 2005 and for their removal as Executors. Several other reliefs are also sought in the Petition.

(2.) There are serious allegations made against the Executors. One such allegation is with reference to a property in Goa which is owned by a Company called Monterifa Investments Pvt. Ltd. of which the deceased was a 95% shareholder. The serious allegation with reference to this is that Petitioner No.2 allegedly transferred 50% of the share holding of this company to Respondent No.1 for a paltry sum of Rs. 20 Lakhs when the Goa property itself is admeasuring approximately 20,000 sq. mtrs.

(3.) I have gone through the Petition and fnd that there are some serious allegations levelled against the Executors. Considering that I am not hearing the Petition today, I think it would be in the ftness of things that pending the hearing and fnal disposal of this Petition, the Executors are directed to make disclosures as more particularly set out in prayer clause (p) of the Petition.