MOHAMMED TANWEER AHMAD Vs. DOMINIC FRANCIS PEREIRA

JUDGEMENT

(1.) THIS is an appeal against the order of a learned Single Judge dated 20th March, 2013 rejecting the appellant's application to be impleaded as a plaintiff in the above suit on the ground that the suit was a personal action by the original plaintiff which had come to an end upon his death and that accordingly, the suit had abated.

(2.) ONE Augustin Pereira died on 29th December, 1942 leaving behind two sons Dominic and Joseph. Dominic had one son Thierry, who died on 2nd September, 1992. Joseph had three sons; Reynold, Horace and Dugal, who are respondent Nos. 3, 4 and 5. Augustin Pereira died, leaving behind a will dated 27th March, 1939.

(3.) THIERRY died shortly thereafter on 2nd September, 1992, leaving behind a will dated 7th August, 1992 bequeathing his share in the estate to his parents Dominic and Suzzane.