HOSHANG JEHANGIR KHAN Vs. KHUSHROO BEHRAMSHAW MOGAL

JUDGEMENT

(1.) This is an Application filed under Sec. 340 read with Sec. 195 of Criminal Procedure Code (CrPC) 1973, on behalf of the Applicants, who are Original Petitioners.

(2.) The Applicants are the Executor and Executrix named in the last Will and testament dated 18 th December 2015, together with four codicils, of one Hilla Homi Dady alias Hilla Homi Dadysett alias Hilla Dady alias Hilla Dadysett alias H.H. Dady alias H. H. Dadysett alias Hilla H. Dady alias Hilla H. Dadysett (hereinafter referred to as "the Deceased").

(3.) The Executors have instituted a Testamentary Petition No. 3908 of 2023 on 17/10/2023, seeking probate of the Will, which is still pending adjudication. The Applicant no. 1 has known the Deceased for the past 50 years. The father of Applicant No. 1 and the husband of Deceased were cousins - their maternal grandmother and grandfather, respectively, being siblings.