LYLA DARIUS JEHANGIR Vs. BAKHTAWAR LENTIN

JUDGEMENT

(1.) This group of five Appeals is between the same parties and interconnected issues are raised therein and accordingly, by this common judgment, we shall dispose of these five Appeals.

(2.) The Appeal Nos. 163 of 2005 and 164 of 2005 are from Originating Summons Nos.309 of 2000 and 447 of 2003 respectively. We shall first deal with Appeal No. 164 of 2003, since the fate of other appeals is dependant on the decision in this appeal. As a matter of fact the whole focus of Mr.M.L.Palan, the counsel for the appellants was on appeal No.164 of 2005, arising from originating summons No.447 of 2003. According to him, the decision in appeal No.164 of 2005 shall virtually decide all appeals.

(3.) By originating summons No. 447 of 2003, the Appellant prayed for determination of the following issues by the Court :