MANSUKHLAL KANJI SHAH Vs. SUNITA ANANT MEHTA

JUDGEMENT

(1.) The present Testamentary Suit seeks Probate in respect of a Writing dtd. 24/3/1997 ( 'the said Will '), which the Plaintiff propounds as being the last Will and Testament of one Mansukhlal Kanji Shah ( 'the deceased ').

(2.) The deceased passed away on 2/12/1998 leaving behind him, as his only legal heirs and next of kin in accordance with the Hindu Succession Act, 1956, the following persons: -

(3.) Based on the contentions raised in the Affidavit in support of the Caveat filed, the following issues were framed for determination: -