HARSH VARDHAN LODHA Vs. AJAY KUMAR NEWAR

JUDGEMENT

(1.) These appeals are directed against the judgment and Order passed on 21st April, 2011 in G.A. No. 2444 of 2010, G.A. No. 2525 of 2010, G.A. No. 2909 of 2010 and G.A. No. 2911 of 2011. Since common questions of fact and law are involved in these appeals, they have been heard together.

(2.) The facts relating to these appeals are as follows: Mutual Wills were executed on 13th July, 1982 by Madhav Prasad Birla (hereinafter referred to as the MPB) and his wife, Priyamvada Devi Birla (hereinafter referred to as the PDB). Each of them nominated four executors of their respective Wills, one of whom was the spouse. Two executors, Kashinath Tapuria and Pradip Khaitan, were common in both the Wills. MPB nominated Krishna Kumar Birla as the fourth executor while PDB nominated Ganga Prasad Birla.

(3.) MPB died on 30th July, 1990.