Suits

Suits by or Against Trustees, Executors And Administrators

In cases where a suit has been instituted regarding a property between persons beneficially interested in the property and some third party, and the property, concerned is vested in a trustee, executor or administrator, then the persons, beneficially interested in the property shall be represented by the trustee/ executor/ administrator and the persons interested may not be made parties to the suit.

In case there are more than one trustee / administrator or executors to a property then in case a suit has been filed against one, others shall also be made parties to it. However, those executors who are unable to prove their testator's will or who are outside India are not required to be made parties.