CAPTAIN SHANKAR ROY Vs. SEVERINA KUMAR

JUDGEMENT

(1.) IN these appeals, order dated 6th May, 1997, passed by the learned Single Judge dismissing Testamentary Suit No. 20 of 1984 and Testamentary Suit No. 19 of 94 is impugned.

(2.) BRIEFLY stated, the facts, which gave rise to these appeals, are as under: One Maria Rita (Molly DSouza) died at Bombay on 14th May, 1983. She had two sons, Vernom and Joyce and two daughters. Severina Kumar and Gloria. She was owner of an immovable property situate at 15, Convent Avenue, Santacruz (West), Bombay admeasuring about 314 sq. mtrs. or thereabout together with building standing thereon known as "la Petite Flour" along with other immovables. Vernom has settled in Goa. Joyce has settled in London. Gloria married one Mr. Mayra Misquitta in 1968 and Severina married one Mr. R. C. Kumar in November 1973.

(3.) APPEAL No. 733 of 1998 arises out of the Testamentary Suit No. 19/94 filed by Miss Giselle Misquitta and Appeal No. 724 of 1997 arises out of the Testamentary Suit No. 20/84 filed by Capt. Shankar Roy.