BYRAMJI RUSTOMJI MISTRI Vs. HEERABAI

JUDGEMENT

(1.) This is an appeal by an attaching creditor from an order passed on a Chamber summons whereby an attachment levied upon a certain house was raised.

(2.) The material facts are as follows: On the 14 of April 1903, Dossabhoy Rustomji Mistri died leaving a will whereby he appointed Byramji Rustomji Mistri, his brother, and Heerabai, his widow (respectively appellant and respondent in this appeal), his executor and executrix.

(3.) At the time of his death he was indebted to Jehangir B. Mistri in the sum of Rs. 1,000.