KAVAS KHURSHAD NARIMAN Vs. CYRUS BEHRAM IRANI

JUDGEMENT

(1.) ALTHOUGH this proceeding is registered as First Appeal it has to be decided as if it is a Second Appeal. Before deciding this Appeal, therefore, the Court must examine the case to find out as to whether there is any substantial questions of law involved in this Appeal.

(2.) THE facts leading to the litigation, in short can be stated as under :-

(3.) FOR quite some time no one came forward to get himself/herself appointed as administrator of the probate. Out of the three properties mentioned above the property known as Boman Behram Buildings I am told is quite a prominent one situated at Mazgaon consisting of two multi storing buildings with residential flats and shops. All these buildings are occupied by various tenants.