REGENT COMPUTRONICS PVT. LTD.

TARA CHAND SHARMA Appellant

V/S

UMA AGGARWAL Respondents

Referred Judgements :-

S.B.RANJIT SINGH AND ANOTHER V. S.SANTOKH SINGH BAIS AND OTHERS [REFERRED TO]
S. B. RANJIT SINGH AND ANOTHER V. S.SANTOKH SINGH RAIS AND OTHERS [REFERRED TO]
SAKOW INDUSTRIES V. SBI [REFERRED TO]
JARNAIL SINGH V. INTDZAMIA COMMITTEE [REFERRED TO]
SARNATH SANYAL V. HRISIKESH SANYAL [REFERRED TO]
PATEL VRAJLAL BHAGWANDAS V. PATEL JAMNADAS TRIBHOVANDAS AND OTHERS [REFERRED TO]
L JANAKIRAMA IYER S R KOOTHANANIAR PILLAI IN C A NO 77 OF 59 VS. P M NILAKANTA IYER:P M NILAKANTA IYER [REFERRED TO]
NARESH SHRIDHAR MIRAJKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SHANTI KUMAR R CANJI VS. HOME INSURANCE CO OF NEW YORK [REFERRED TO]
SHAH BABULAL KHIMJI VS. JAYABEN D KANIA [REFERRED TO]
CHIRANJILAL SHRILAL GOENKA VS. JASJIT SINGH [REFERRED TO]
VINAY KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
GOODS OF MRS LYDIA AND MRS ELIZABETH EGBERT VS. A J FANTHOME [REFERRED TO]
P B SRINIVASAN VS. T P S VARADHAN [REFERRED TO]
BASUDEO NARAIN SINGH VS. PRAYAG DUTT NARAIN SAHI [REFERRED TO]
MAGANLAL PARIKSHAWALA VS. SAMSON SHALOM [REFERRED TO]
JINDER KAUR VS. SARABJIT SINGH BAJAJ [REFERRED TO]

JUDGEMENT

(1.) Seth Bhagirath Dass was a well known Senior Advocate practicing in this Court. He died on 25.4.1989. He was survived by his wife and sisters but had no issue. He executed Will and Codicil dated 21.1.1985 and 29.12.1989 bequeathing most of his property to a trust formed by him in his lifetime in the name of his mother. Main objects of the trust are meeting educational and health needs of the needy. He named Yadvinder Thakur, who was one of the trustees, as the Executive Trustee. Pror bate in respect of the Will was ordered to be granted in favour of Shri Thakur. However, application was filed by sister of the deceased under Section 301 of the Indian Succession Act, 1925 for removal of the Executor. The said application, after trial, has been granted with other consequential orders, which are sought to be assailed by the removed executor and trustees by Filing LPA Nos.112, 132 and 134 of 2006 which will stand disposed of by this order. Operative part of the impugned order is as under:

(2.) Immovable properties described in the Will are as under:-

(3.) Other relevant contents of the Will are:

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TARA CHAND SHARMA Vs. UMA AGGARWAL

Referred Judgements :-

JUDGEMENT

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