LAWS(BOM)-2006-2-36

BALKISHAN D SANGHVI Vs. KIRON D SANGHVI

Decided On February 13, 2006
BALKISHAN D SANGHVI Appellant
V/S
KIRON D SANGHVI Respondents

JUDGEMENT

(1.) This is the plaintiffs Chamber Summons for amendment of the suit.

(2.) The suit is for the administration of the estate of the plaintiffs parents. The plaintiffs father and mother expired on 18-3-2002 and 28-12-2004 respectively. Defendant Nos. 1, 2 and 6 are the plaintiff's brothers, defendant No. 3 is the plaintiff's sister. Defendant No. 4 is the husband of defendant No. 3 and defendant No. 5 is the son of defendant Nos. 3 and 4.

(3.) By this Chamber Summons the plaintiff seeks to add six respondents to the Chamber Summons as defendant Nos. 7 to 12. The plaintiff also seeks by the chamber Summons to challenge the alienation in respect essentially of two properties, one to respondent No. 1 and the other to respondent Nos. 2 to 6. Respondent No. 1, Prolific Consultancy Services (Mumbai) Private Limited is a closely held company in which defendant Nos. 3, 4 and 5 are the only shareholders, respondent Nos. 2 to 6 are members of the Khandelwal family who are not related to the parties to the suit.