JAHANGIR ARDESHIR RABADI Vs. THEMI KUKADAM

JUDGEMENT

(1.) The Testamentary Petition No. 312/2000 was taken out for Probate of the Last Will and Testament dated 23.02.1997 of Minoo Burjorjee Mukadam by plaintiff No. 1, who is nephew and plaintiff nos. 2 and 3 are the Executors.

(2.) As objection was raised/file by the defendant, the Petition was converted into the Suit and proceeded accordingly.

(3.) The defendant never appeared after conversion. She did not led evidence. She did not even appeared before the Commissioner in spite of due notices.