BHAVANA HARISH RUPAREL Vs. ASHWIN HARIRAM RUPAREL

JUDGEMENT

(1.) All these Interim Applications have their genesis in Testamentary Petition No.377 of 2008 filed for grant of Letters of Administration to the property and credits of Shantadevi Ruparel (Deceased).

(2.) In view of the order passed by the Appeal Bench dtd. 2/5/2024 in Appeal No.86 of 2024, all these Interim Applications were heard together and are being decided by this judgment.

(3.) In the backdrop of the genesis of the disputes which essentially revolve around the due and proper administration of the estate of the deceased and the developments that have occurred during the pendency of these applications pursuant to the various orders passed over a period of time, it may not be necessary to elaborately note the pleadings in each of the Interim Applications. It would be in the fitness of things to first note the background facts in a little detail and then briefly advert to the averments and prayers in each of the Interim Applications and the response thereto.