ASBER REUBEN SAMSON Vs. EILLAH SOLOMON

JUDGEMENT

(1.) THIS petition is for - (a) setting aside ex parte order of Suresh, J. , dated 30/11/1989 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 for issue of grant in favour of respondents Nos. l and 2, (b) permanent injunctions 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 to 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 they grounds.