REGENT COMPUTRONICS PVT. LTD.

Suresh Manilal Mehta Appellant

V/S

Varsha Bhadresh Joshi Respondents

Referred Judgements :-

KALIDAS CHUCKORBUTTY V. ISHAN CHUNDER CHUCKREBUTTY [REFERRED TO]
WALTER D'SOUZA V. ANITA D'SOUZA [REFERRED TO]
GORDHANDAS NATHALAL PATEL V. BAI SURAJ [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
KERALA STATE ELECTRICITY BOARD TRIVANDRUM VS. T P KUNHALIUMMA [REFERRED TO]
KERALA STATE ELECTRICITY BOARD TRIVANDRUM VS. T P KUNHALIUMMA [REFERRED TO]
KUNVARJEET SINGH KHANDPUR VS. KIRANDEEP KAUR [REFERRED TO]
KRISHNA KUMAR SHARMA VS. RAJESH KUMAR SHARMA [REFERRED TO]
KANWAR SAIN VS. STATE [REFERRED TO]
HAR NARAIN VS. BUDHRAM [REFERRED TO]
K L MALHOTRA VS. SUDERSHAN KUMARI [REFERRED TO]
DESH RAJ GUPTA VS. STATE [REFERRED TO]
VASUDEV DAULATRAM SADARANGANI VS. SAJNI PREM LALWANI [REFERRED TO]
ZARINA R IRANI VS. SHAPUR JAWANMARDI [REFERRED TO]
GANPATRAO KHANDERO VIJAYKAR VS. VASANTRAO GANPATRAO VIJAYKAR [REFERRED TO]
JUDAH VS. ISOLYNE SHROJBASHINI BOSE [REFERRED TO]
K.C. BAJAJ VS. SUDERSHAN KUMARI [REFERRED TO]
CHITARANJAN NAROTTAMDAS NEGANDHI VS. HEMKALA [REFERRED TO]

JUDGEMENT

(1.) A. Introductory, The Plaintiff is the executor of a Will dated 16th March 1977 said to have been left by one Rameshchandra Jamnadas Dalal ( Ramesh ). The beneficiaries of the Will are Ramesh's wife, Nayana, since deceased;, their son, Sanjay; and their daughter, Varsha, the Defendant. As the following judgment will show, the opposition to the probate entered by Varsha is limited.

(2.) I have heard both Mr. Pai for the Defendant and Mr. Shah for the Plaintiff at some length and, with their assistance, considered the material on record. In my judgment, and for the reasons that follow, I have not been able to find a tenable basis for the opposition. I have decreed the Suit and allowed the Petition for probate.

(3.) Mr. Pai has taken a plea of limitation, on which a separate issue was framed, and I propose to address that before I proceed to a consideration of the evidence and the other issues. On this issue, too, I have found for the Plaintiff and against the Defendant.

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SURESH MANILAL MEHTA, HINDU OF MUMBAI, INDIAN INHABITANT, AGED 77 YEARS, RESIDING AT MOTILAL MANSION, 2ND FLOOR, 17, NEPEAN SEA ROAD, BOMBAY Vs. VARSHA BHADRESH JOSHI, HAVING ADDRESS AT 1, VILLA CONSALACAO, MUNDEWEL, VASCO DA GAMA, GOA 403802

Referred Judgements :-

JUDGEMENT

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