GOKALDAS RAMJUI TANNA Vs. DHIRAJLAL TRIBHOVANDAS RAICHURA

JUDGEMENT

(1.) PETITIONERS claiming to be executors of the Will of deceased Tribhovandas Trikamji Raichura, have filed the present petition for grant of probate of the will dated 15-3-1981. Tribhovandas Trikamji Raichura died at Bombay on 14-2-1984 at the age of 84 years. He was residing at the time of his death at flat No. 10 in Kavita Co-operative Housing Society Ltd. , Santacruz and left considerable property. The aforesaid Will is the last Will of the deceased Tribhovandas and the value of the assets as stated in the petition is about Rs. 4,45,572. 87 ps.

(2.) THE deceased has left following heirs, next of kin, who are entitled to succeed in case of intestacy:

(3.) CAVEAT is filed by Dhirajlal son of the deceased and Lilavati daughter of the deceased.