TOSHIBA ANAND LAMP LIMITED Vs. VERGHES

JUDGEMENT

(1.) ORDER

(2.) . In view of the decision of this court in HIMALAYAN TILES and MARBLES (P) LTD. V. FANCIS VICTOR COUINHO (DEAD) BY L.RS. and ORS. 1980 (3) SCR 235, it is not possible to sustain the view taken by the High court that the appellant herein had no locus staid to maintain the appeal before the High court. The judgment and order of the High court is accordingly set aside and the matter is remanded to the High court for being restored to file and disposal on merits. The parties are to bear their respective costs.