DADABHAI FRAMJI CAMA Vs. COWASJI DORABJI PANDAY

JUDGEMENT

(1.) This appeal arises out of an originating summons taken out by the trustees for the construction of two deeds, one of August 13, 1879, and the other of July 19, 1888. The original summons stated the questions in a general form; but the questions for decision are stated in the judgment of Mr. Justice Kanga, and we have ordered the summons to be so amended as to indicate in terms the points which we have to decide. On a further hearing of this appeal, we have directed further amendment of the summons, and as a result of that two more questions have been raised.

(2.) It will be convenient to show in a tabular form the relationship of the parties interested in these questions:-

(3.) The plaintiff's including Dadabhai, son of Framji, obtained the summons as trustees but in view of his personal interest in the estate Dadabhai has been joined as defendant No. 10.