RANSHI L SHAH Vs. PREMJI DEVJI SHAH

JUDGEMENT

(1.) Only the interpretation of the declaration of Trust dated 4th August, 1982 is the subject matter of this Appeal as was of the proceedings before the learned Judge whose Judgment dated 10/11 th July, 2003 is challenged. Both the Advocates agree that the Appeal be disposed of at the admission stage itself.

(2.) There are three distinct aspects which call for interpretation.

(3.) Appointment of Trustees: