DWARKAPRASAD RAGHUBIR Vs. JAMNADAS GORDHANDAS

JUDGEMENT

(1.) This is a suit by the plaintiffs, the nephews of the deceased Raghunandan, against the defendant No. 1, who is the executor of his Will.

(2.) The plaintiffs seek to recover their share of Raghunandan's property on the ground that it is joint ancestral property and that, therefore, Raghunandan had no power to dispose of it by Will.

(3.) The case has been strenuously contested on behalf of the plaintiffs by Mr. Sethna, who has laid before the Court the fullest materials at his disposal and urged every argument which ingenuity could suggest. Still I cannot help feeling at the close of the case, as I felt at a very early stage of its progress, that the plaintiffs had really no case at all.