ASHER REUBEN SAMSON Vs. ZILLAH SOLOMON

JUDGEMENT

(1.) THE petition is for-- (a) setting aside ex-parte order of Suresh. J. , dated 30th November, 1989 and revoking the Letters of Administration granted to respondents Nos. 1 and 2 pursuant to that order, (aa) revoking and cancelling the Letters of Administration with Will annexed and/or the decree and order of issue of grant in favour of respondents Nos. 1 and 2, (b) permanent injunction restraining respondents Nos. 1, 2 and 3 from acting on the strength of the said grant/order/decree, and (c) mandatory order directing respondents Nos. 1 and 2 render true and complete accounts of the estate of the deceased Rachel Hyams.

(2.) THE facts giving rise to the present petition are as follows :

(3.) RESPONDENT No. 6 (Jonathan) has supported the petitioners. The other respondents have opposed this petition and denied the grounds.