REGENT COMPUTRONICS PVT. LTD.

Prakash Devendra Navghare Appellant

V/S

Sadhana D. Chachad Respondents

Referred Judgements :-

SHIVAKUMAR AND ORS. V/S. SHARANABASAPPA AND ORS. [REFERRED TO]
MOBARIK ALI AHMED VS. STATE OF BOMBAY [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
UMA DEVI NAMBIAR VS. T C SIDHAN [REFERRED TO]
DAULAT RAM VS. SODHA [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
MIRZBAN DARABSHAW SURTI VS. CEDRIC VAZ [REFERRED TO]
LILIAN COELHO VS. MYRA PHILOMENA COALHO [REFERRED TO]

JUDGEMENT

(1.) This Suit is for grant of Letters of Administration with Will annexed to the properties and credits of late Janardan Banduji Navghare (the Testator).

(2.) The background facts can be stated in brief as under:

(3.) Sulbha, Revati and Sadhana, the daughters of the Testator, Nitin Nagawkar, son of Ashalata, another daughter of the Testator, and Bharti Sushil Belapurkar, the daughter of Surendra, have filed Caveats opposing the grant. The substance of the resistance of the Caveators can be summarized as under:

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PRAKASH DEVENDRA NAVGHARE Vs. SADHANA D. CHACHAD

Referred Judgements :-

JUDGEMENT

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