SHIRIN RUSTOM UNWALA Vs. MANILAL HARI RATHOD

JUDGEMENT

(1.) MR .Madon, the learned counsel for the Plaintiffs, at this juncture, does not press this Notice of Motion as against Defendant Nos.1 and 2. He prays for liberty to take out appropriate motion as against Defendant Nos.1 and 2, at an appropriate time. That liberty is granted.

(2.) THE Motion is heard only against Defendant No.3.

(3.) SOME times in 1986, Jehangir went blind on account of failure of some eye operation. Jehangir died on April 20, 1990.