JANARDAN GOVIND GORE Vs. ADVOCATE GENERAL OF BOMBAY

JUDGEMENT

(1.) This is an originating summons which was brought by the plaintiffs, the proving executors of the will of one Dhundiraj Govind Gore, originally against the Advocate General of Bombay, to determine the meaning of the words "my community" used by the testator in Clause 3(e) of his will, and whether the provision contained in that clause was intended to be for the benefit of the Dakshini Brahmin community as a whole or only for the Chitpavan sub-sect thereof.

(2.) By an order dated July 27, 1938, defendants Nos. 2 and 3 were added as parties to the suit on behalf of themselves and all other Chitpavan Brahmins who contend that the words "my community" in the will mean the Chitpavan Brahmin community, and defendant No. 4 was added as a defendant on behalf of himself and other Chitpavan Brahmins who contend; that the words "my community" mean the Dakshini Brahmin community.

(3.) The material portions of the will are as follows: