ANTONIO FILIPE FALEIRO Vs. SANDRA FALEIRO

JUDGEMENT

(1.) HEARD the learned Advocates for the parties.

(2.) ADMIT . By consent, taken up for final hearing.

(3.) IT is also submitted that the said Articles 247 and 260 of the Civil Procedure Code, 1910 (Portuguese) are not applicable as the said provisions of the Code of Civil Procedure are repealed.