Deepak Nari Kripalani (Plaintiff) vs Manjeet Nari Kripalani (Defendant)
2026 Latest Caselaw 3212 Bom

Bombay High Court

Deepak Nari Kripalani (Plaintiff) vs Manjeet Nari Kripalani (Defendant) on 30 March, 2026

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

2026:BHC-OS:7664
                                                                                          25.TS.90.2026.doc

  HARSHADA H. SAWANT
        (P.A.)
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           TESTAMENTARY AND INTESTATE JURISDICTION


                                      TESTAMENTARY SUIT NO.90 OF 2026
                                                    IN
                                   TESTAMENTARY PETITION NO.5528 OF 2024

                Nari Manghanmal Kripalani                                       .. Deceased

                Deepak Nari Kripalani                                           .. Petitioner
                             Versus
                Manjeet Nari Kripalani                                          .. Defendant
                                           ....................
                 Mr. Nikhil M. Sansare, Advocate for Plaintiff.
                 Mr. Aaditya Miskita a/w. Ms. Aayshi Gohil, Advocates i/by M.T.
                  Miskita & Co. for Defendant.
                                                       ...................

                                                      CORAM : MILIND N. JADHAV, J.

                                                      DATE          : MARCH 30, 2026
                P.C.:

                1.              Mentioned out of turn.

2. Heard Mr. Sansare, learned Advocate for Plaintiff and Mr.

Miskita, learned Advocate for Defendant.

3. This Petition seeks Letters of Administration in respect of the

properties and credits of deceased. in respect of the last Will and

Testament of Nari Manghanmal Kripalani.

4. Parties have amicably settled the dispute and filed Consent

Terms dated 30.03.2026. They are taken on record and marked 'X-1'

for identification.

5. They are totally running into 14 pages and are executed by

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Plaintiff; Defendant and their respective Advocates.

6. For reference and convenience, Consent Terms dated

30.03.2026 are scanned and reproduced below:-

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7. Parties who have executed Consent Terms are present before

the Court. They are identified by their respective Advocates. They

confirm execution of the Consent Terms to the Court.

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8. Rights and obligations stated in the Consent Terms qua

parties to the Consent Terms are taken as an undertaking given to this

Court. All parties shall abide by the same.

9. Order in terms of Consent Terms for disposal of

Testamentary Petition.

10. In view of settlement arrived between the parties and subject

to the Consent Terms, issue Letters of Administration in favour of

Petitioner as stated in Consent Terms as prayed for in un-numbered

prayer clause of the Petition which reads thus:-

"The Petitioner therefore prays that the Letters of Administration with photocopy of Will dated 24/02/1998 read with codicil dated 06/06/2001 annexed to the property and credits of the deceased above named may be granted to the Petitioner having effect throughout the State of Maharashtra."

11. For the averments mentioned in the Petition and the above

Consent Terms, Testamentary Petition No.5528 of 2024 is allowed in

terms of the relief prayed. Testamentary Suit No.90 of 2026 is

disposed.

12. Testamentary Department is directed to issue grant / Letters

of Administration having effect throughout the State of Maharashtra

subject to all other compliances and strictly in accordance with law

within a period of three weeks from today positively.

H. H. SAWANT [ MILIND N. JADHAV, J. ]

AJAY TRAMBAK TRAMBAK UGALMUGALE UGALMUGALE Date: 2026.03.30 16 of 16 19:12:42 +0530