PANNA SURENDRA MEHTA Vs. JAISUKH KRISHNALAL SHAH

JUDGEMENT

(1.) By this Notice of motion filed by the Petitioner/Plaintiff, the Petitioner seek a declaration that the Caveat dated 16.1.2013 filed by Jitendra Krishnalal Shah and Jaisukh Krishnalal Shah are not maintainable and seeks dismissal thereof.

(2.) Some of the relevant facts for the purpose of deciding the Notice of Motion are summarised as under :

(3.) To appreciate the issues involved in this Notice of motion, it would be appropriate to reproduce the Geneology and relationship of the present Caveators with the deceased Jaswantlal Jolia. Those are reproduced as under : <p><style type="text/css"> <!-- .style1 {font-family: Verdana} --> </style> <div align="center" class="style1"> <p><strong>Family Tree</strong>