- (1.) Heard.
(2.) This is a Petition for revocation of a probate granted to Respondent Nos. 3 and 4 in respect of a Will dated 19th September 2003 made by one Mr. Mendi Mandil ("Mehdi"), who died in Mumbai on 3rd October 2003. The 1st Respondent to this revocation Petition is Mehdi's widow, Farhat, and the 2nd Respondent is their daughter Mehjabeen. Respondent Nos. 3 and 4 were executors appointed under that Will. It is they who sought and obtained the probate.
(3.) Respondent Nos. 5 to 15 support the Petitioner. They all claim to be the heirs according to Shia Law of Inheritance. The Petitioner is Mehdi's brother.;