ARZAN KHAMBATTA Vs. MARTIN BORCHERT

JUDGEMENT

(1.) The above two Appeals are fled by the Appellant - Arzan Khambatta (Arzan) who along with one Rajendra Kishanrao Shinde ('Rajendra') is the Executor of the Will of one Ursula Dara Mistry ('Ursula') dated 7th February, 2004 read with Codicil dated 29th November, 2004 (collectively referred to as the 'said Will'). Ursula passed away on 21st June, 2007.

(2.) Martin Borchert ('Martin') and Bernhard Dara Borchert ('Bernhard') are German nationals. Martin is the brother of Ursula and a residuary legatee under the said Will. Bernhard is the son of Martin and nephew of Ursula.

(3.) The Executors obtained Probate of the said Will on 21st November, 2009.