CHETAN CALVIN NAZARETH Vs. LENA JOHN DSOUZA

JUDGEMENT

(1.) This is a probate petition. The probate Petitioner (" Nazareth ") is an Australian resident. He was appointed as the sole executor of a Will allegedly dated 23rd December 2013, said to have been made by one Lena John D'Souza. Nazareth applied for probate. This was/is opposed by one Maureen Jyothi Furtado, one of the two heirs who survived Lena. Apart from Maureen there is one other heir, Lolita Kiran Lazrado. Maureen also lives in Australia. Lolita is apparently in Mumbai, though presently with her son, also in Australia.

(2.) All concerned, including the Testator, Lena, are Christians.

(3.) The Advocate for the Petitioner says that the heirs are 'not co-operating'.