BAI FATMABAI Vs. GULAM HUSEN

JUDGEMENT

(1.) This suit was filed by Bai Fatmabai widow of Ebrahim Hassam Mansur deceased against the first four defendants the executors of his will and the second four defendants as his sons and the 9 defendant his daughter and the 10 defendant the Advocate General of Bombay, by amendment inter alia to have Clauses 3 and 7 of his will dated the 9 of January 1905 construed by this Court and the shares of the said deceased's heirs ascertained and declared and further and other relief.

(2.) The said deceased was a Sunni governed by Hanafi as was admitted.

(3.) He died on the 11 February 1905, leaving him surviving the parties to the suit other than the Advocate General.